Aslam S/O Aasmohammad vs State Of Rajasthan (2024:Rj-Jp:21181)
2024 Latest Caselaw 3567 Raj/2

Rajasthan High Court

Aslam S/O Aasmohammad vs State Of Rajasthan (2024:Rj-Jp:21181) on 6 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21181]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                             5329/2024
Aslam S/o Aasmohammad, R/o Village Pathrali,
Police Station Gopalgarh, District Deeg. (At Present
Accused Petitioner Confined In Sub Jail Deeg,
District Deeg).                                          ----Petitioner
                                Versus
State Of Rajasthan, Through Pp                      ----Respondent

For Petitioner(s) : Mr. Ravindra Kumar, Adv.

For                      : Mr. Sanjeev Mahala, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 06/05/2024 This second bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.1/2015 registered at Police Station Sikari, District Bharatpur for the offence(s) under Section(s) 5, 6 & 8 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulations of Temporary Migration of Export) Act, 2018 and under Section(s) 16/54 & 54A of Rajasthan Excise Act.

The first bail application of the accused- petitioner was dismissed as withdrawn by this Court vide order dated 23.04.2024, giving liberty to the accused-petitioner to file a fresh bail application after filing of the charge sheet.

Learned counsel for the petitioner submits that the accused-petitioner is innocent and he has been falsely implicated in this case. He further submits that charge sheet has been filed. He also submits

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that the accused-petitioner has been in judicial custody since long and the conclusion of the trial will take long time, hence the petitioner may be enlarged on bail.

Learned Public Prosecutor appearing for the State has opposed the bail application.

Taking into consideration the overall facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, this Court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the second bail application filed under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Aslam S/o Aasmohammad shall be released on bail, provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the trial Court, with the stipulation that the petitioner shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J DANISH USMANI /27

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