Aarif S/O Basheer vs State Of Rajasthan
2021 Latest Caselaw 2872 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10901/2021

1.        Aarif S/o Basheer, Aged About 25 Years, R/o Gram
          Mungsaka Ps Pahadi Dist. Bharatpur (At Present Confined
          In Sub Jail Deeg Dist. Bharatpur)
2.        Vakil S/o Ramjan, Aged About 24 Years, R/o Gram
          Mungsaka Ps Pahadi Dist. Bharatpur (At Present Confined
          In Sub Jail Deeg Dist. Bharatpur)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Rahul Sinsinwar, through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.310/2021 was registered at Police Station Nagar,

District Bharatpur for offence under Sections 3, 5, 6 & 8 of R.B.A.

Act.

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

pertains to transportation of four cows and a calf. It cannot be

presumed that they were being transported for slaughtering.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10901/2021]

6. Considering the contentions put forth by counsel for the

petitioners and without commenting on merits of the case, 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

NIKHIL KR. YADAV /57

Powered by TCPDF (www.tcpdf.org)