Rajasthan High Court - Jodhpur
Akbar vs State Of Rajasthan on 5 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 1860/2021
1. Akbar S/o Shri Manjur Niyargar, Aged About 42 Years, R/o
Botalganj, Police Station Nayi Abadi, District Mandsore
(M.p.). (At Present Lodged In District Jail, Banswara).
2. Rasid S/o Shri Nathu Khan, Aged About 40 Years, R/o
Sheikh Chouraha, Mandsore (M.p.). (At Present Lodged In
District Jail, Banswara).
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 1861/2021
1. Mohsin S/o Shri Munshi Niyargar, Aged About 21 Years,
R/o Botalganj, Police Station Pipaliya Mandi (M.p.). (At
Present Lodged In District Jail, Banswara).
2. Firoz S/o Shri Ayub, Aged About 32 Years, R/o Mahidpur,
District Ujjain (M.p.). (At Present Lodged In District Jail,
Banswara).
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Rakesh Matoria
For Respondent(s) : Mr. Shrawan Bishnoi, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
05/02/2021
Heard.
The petitioner(s) has/have been arrested in FIR No.15/2021
of Police Station Sadar, District Banswara for the offence(s)
(2 of 3) [CRLMB-1860/2021]
punishable under Section(s) 3, 5, 6, 8, 9 of Rajasthan Bovine
Animal (Prohibition of Slaughter and Temporary Execution or
Regulation of Export) Act, 1995, Section 6(A) Rajasthan Bovine
(Amendment) Act, 2018, Section 3(11)(D) Prevention of Cruelty
to Animals Act, 1960, Section 125(D) (E) of Central Motor Vehicle
Act, 1989 and Sections 420, 467, 468, 471 IPC. He/She/They
has/have preferred this/these bail application(s) under Section
439 Cr.P.C.
Learned counsel for the petitioner(s) has submitted that
offence(s) alleged to have been committed by the petitioner(s)
is/are triable by Magistrate.
Learned Public Prosecutor has opposed the bail
application(s).
Having regard to the totality of the facts and circumstances
of the case and taking into consideration the fact that the alleged
offence(s) levelled against the petitioner(s) is/are triable by
Magistrate, without expressing any opinion on the merits of the
case, I deem it just and proper to grant bail to the accused
petitioner(s) under Section 439 Cr.P.C.
Accordingly, this/these bail application(s) filed under Section
439 Cr.P.C. is/are allowed and it is directed that petitioner(s)
Akbar S/o Shri Manjur Niyargar, Rasid S/o Shri Nathu Khan,
Mohsin S/o Shri Munshi Niyargar and Firoz S/o Shri Ayub shall be
released on bail in connection with FIR No.15/2021 of Police
Station Sadar, District Banswara provided he/she/they execute(s)
a personal bond in a sum of Rs.50,000/- with two sound and
solvent sureties of Rs.25,000/- each to the satisfaction of learned
trial court for his/her/their appearance before that court on each
(3 of 3) [CRLMB-1860/2021]
and every date of hearing and whenever called upon to do so till
the completion of the trial.
(VIJAY BISHNOI),J
117-118-akash/-
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