Vijay S/O Bhagwan Singh vs State Of Rajasthan
2021 Latest Caselaw 2760 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 10690/2021

1.        Vijay S/o Bhagwan Singh, R/o Vill. Bheem Ps Maut Dist.
          Mathura At Present Gantholi Ps Goverdhan Dist. Mathura
          (At Present Accused In J.c. At Sub Jail Deeg Dist.
          Bharatpur)
2.        Rahul S/o Suresh, R/o Vill. Gantholi Ps Goverdhan Dist.
          Mathura U.p. (At Present Accused In J.c. At Sub Jail Deeg
          Dist. Bharatpur)
                                                                    ----Petitioners
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Azad Ahmed present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.376/2021 was registered at Police Station Kaman,

District Bharatpur for offence under Sections 5 & 8 of the

Rajasthan Bovine Animals (Prohibition of Slaughter & Regulation of

Temporary Migration & Export) Act.

3. It is contended by counsel for the petitioners that the

allegation against the petitioners is of bringing bulls in the State of

Rajasthan. It is also contended that the bulls cannot be

slaughtered as these are costly and the beef would not fetch that

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much of amount.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow the bail application.

7. This bail application is, accordingly, allowed and it is directed

that accused-petitioners shall be released on bail provided each of

them furnishes a personal bond in the sum of Rs.1,00,000/-

(Rupees One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the trial Court with the stipulation that they shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /52

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