Citation : 2021 Latest Caselaw 11291 Raj
Judgement Date : 22 July, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9295/2021
Balveer Singh S/o Late Prem Singh, Aged About 25 Years, R/o Village New Salamshah, P.s. Sadar Fajilka, District Fajilka (Punjab). At Present Residing At Banwali, Backside Gurudwara, P.S. Sadulshahar, District Sri Ganganagar (Rajasthan) (Presently Lodged In Sub Jail, Deedwana, Nagaur)
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Hitender Singh For Respondent(s) : Mr. Mukesh Trivedi, PP
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Judgment / Order
22/07/2021
Defect/s pointed by the office stands overruled.
This bail application has been filed under Section 439 Cr.P.C.
in connection with FIR No.127/2021 registered at Police Station
Deedwana, Distt. Nagaur, for offence under Section(s) 3, 5, 6 & 8
of Rajasthan Bovine Animal (Prohibition of Slaughter and
Regulation of Temperary Migration or Export) Act, 1995
Heard learned counsel for the petitioner as well as learned
Public Prosecutor and perused the entire material available on
record.
Learned Public Prosecutor has opposed the bail application.
The allegations against the petitioner is that he was carrying
cows and calves in his truck without license.
(2 of 2) [CRLMB-9295/2021]
Taking into consideration the aforesaid allegations but
without commenting further on merits of the case, I deem it just
and proper to enlarge the petitioner on bail.
Therefore, this bail application is allowed and it is ordered
that the accused petitioner Balveer Singh S/o Late Prem Singh,,
be released on bail under Section 439 Cr.P.C. in connection with
aforesaid FIR provided the petitioner furnishes a personal bond of
Rs.20,000/- with one surety in the like amount to the satisfaction
of the concerned Magistrate with the stipulation that he shall
comply with all the conditions laid down under Section 437(3)
Cr.P.C.
(SANJEEV PRAKASH SHARMA),J 90-amit/-
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