Mahesh Meena S/O Shri Hablu vs State Of Rajasthan
2021 Latest Caselaw 2118 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                2441/2021

Mahesh Meena S/o Shri Hablu, Aged About 30 Years, R/o Vill.
Ukeri Reni Dist. Alwar Raj.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Gajender Singh Rathore For State : 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 62/2021 was registered at Police Station, Aravali

Vihar, Alwar for offence under Sections 5, 6, 8 & 9 Rajasthan

Bovine Animal Act.

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

petitioner was the driver of the vehicle in which bovine was being

transported. It is also contended that petitioner is not having any

criminal antecedents.

4. No custodial interrogation of the petitioner is required.

5. Learned Public Prosecutor has opposed the bail application.

6. I have considered the contentions.

(2 of 2) [CRLMB-2441/2021]

7. Considering the contention put forth by counsel for the

petitioner, the anticipatory bail application is allowed.

8. The Anticipatory Bail Application is allowed. The

S.H.O./I.O./Arresting Authority, Police Station Aravali Vihar in F.I.R. No.

62/2021 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

NIKHIL KR. YADAV /70

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