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Judgment
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. No.95/2017, registered at CPS Anti Corruption Bureau Jaipur (Outpost Anti Corruption Bureau, Bhilwara) for the offences under Sections 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988.
The FIR of the alleged demand was lodged on 12.4.2017.
The trap proceedings were conducted on 21.4.2017 and the tainted currency notes to the tune of Rs.2,000/- were recovered from the office table of the petitioner covered under a prescription
slip. The petitioner who is a Government servant is in judicial custody. Investigation and trial are likely to consume time.
In this background and having regard to the facts and circumstances available on record but without expressing any opinion on the merits of the case, this Court is of the opinion that the petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Dr.Ansar Khan arrested in connection with the F.I.R. No.95/2017, registered at CPS Anti Corruption Bureau Jaipur (Outpost Anti Corruption Bureau, Bhilwara) shall be released on bail provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.