Chhuti @ Bhura S/O Gajsingh vs The State Of Rajasthan
2021 Latest Caselaw 3090 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11488/2021

1.        Chhuti @ Bhura S/o Gajsingh, Aged About 55 Years, R/o
          Chand Bas Chirkhana R/o Bas Chirkhana Thana Sadar
          Dist. Alwar Raj. (At Present Confined In Central Jail
          Alwar)
2.        Harun S/o Fajru Khan, Aged About 46 Years, R/o Chand
          Bas Chirkhana R/o Bas Chirkhana Thana Sadar Dist.
          Alwar Raj. (At Present Confined In Central Jail Alwar)
                                                                  ----Petitioners
                                    Versus
The State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Sanjay Khan through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.747/2020 was registered at Police Station Sadar,

Alwar District Alwar for offence under Sections 3, 4 & 8 of the

Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation

of Temporary Migration or Export) Act, 1995.

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

are not having any criminal antecedents of like nature. Co-accused

have been given benefit of bail.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-11488/2021]

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.

8. A copy of this order be sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /31

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