Sahabudadin S/O Kamaal Khan vs State Of Rajasthan
2021 Latest Caselaw 2117 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                2878/2021

Sahabudadin S/o Kamaal Khan, R/o Vill. Padala Ps Khoh Dist.
Bharatpur
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Ankit Khandelwal For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/03/2021

1. Petitioner has filed this bail application under Section 438 of

Cr.P.C.

2. F.I.R. No.09/2021 was registered at Police Station,

Kaithwada, District Bharatpur for offence under Sections 5 & 8 of

R.B.A. Act.

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

petitioner is not the owner of the vehicle. From his vehicle three

cows and two calves have been recovered.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contention put forth by counsel for the

petitioner, the anticipatory bail application is allowed.

                                                                             (2 of 2)                       [CRLMB-2878/2021]


                                   7.     The    Anticipatory        Bail       Application           is    allowed.     The

S.H.O./I.O./Arresting Authority, Police Station Kaithwada, District Bharatpur

in F.I.R. No. 09/2021 is directed that in the event of arrest of the petitioner

he shall be released on bail, provided he 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 his satisfaction on the following conditions:-

(I). that the petitioner shall make himself available for

interrogation by a police officer as and when required;

(ii). that the petitioner shall not directly or indirectly make any

inducement, threat or promise to any person acquainted with the

facts of the case so as to dissuade him from disclosing such facts

to the Court or any police officer, and

(iii). that the petitioner shall not leave India without previous

permission of the Court.

(PANKAJ BHANDARI),J

ARTI SHARMA /78

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