Devilal vs State Of Rajasthan
2021 Latest Caselaw 11317 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9363/2021

Devilal S/o Shri Nagji, Aged About 40 Years, R/o Veerpur, P.s. Suhagpura, District Pratapgarh, Rajasthan. (Presently Lodged At District Jail Banswara)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. V.K. Gaur For Respondent(s) : Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

22/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.16/2014 registered at Police Station,

Sajjangarh, District Banswara for offence under Sections 3, 5, 8, 9

of the Rajasthan Bovine Animal (Prohibition of Slaughter and

Regulation of Temporary 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 counsel for the petitioner submits that petitioner

had been granted bail in bovine case but he could not appear in

the trial Court and had jumped bail as he went out of town for

labour work.

(2 of 2) [CRLMB-9363/2021]

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the nature of allegations and

present COVID situation, but without commenting 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 Devilal S/o Shri Nagji 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 48-Bharti/-

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