Shyam Sunder S/O Ranveer vs State Of Rajasthan
2021 Latest Caselaw 2768 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              10722/2021

Shyam Sunder S/o Ranveer, Aged About 22 Years, R/o Vill.
Uspaar Ps Narholi Highway Dist. Mathura U.p. (Presently
Confined In Sub Jail Deeg Bharatpur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 10796/2021 Manish S/o Pappu Choudhary, Aged About 23 Years, R/o Brijdham Colony Behind Of A.t.v. Mathura U.p. (At Present Confined In Sub Jail Deeg Dist. Bharatpur)

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

----Respondent

For Petitioner(s) : Mr. Dheeraj Singhal through VC Mr. Surendra Singh 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 these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.117/2021 was registered at Police Station Khoh,

District Bharatpur for offence under Sections 5 & 8 of Rajasthan

Bovine Act, 1995.

(2 of 2) [CRLMB-10722/2021]

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

allegation in the F.I.R. is with regard to transportation of three

cows and three calves.

4. Learned Public Prosecutor has opposed these bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are, 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.

8. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

ARTI SHARMA /57-58

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