Usman Khan S/O Hanif Khan @ Mohammad ... vs State Of Rajasthan (2024:Rj-Jp:37408)
2024 Latest Caselaw 5694 Raj/2

Rajasthan High Court

Usman Khan S/O Hanif Khan @ Mohammad ... vs State Of Rajasthan (2024:Rj-Jp:37408) on 5 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:37408]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            10897/2024

Usman Khan S/o Hanif Khan @ Mohammad Hanif
Khan, Aged About 51 Years, R/o Daudkhedi, Police
Station Y.d. Nagar, Mandsaur, Distt. Mandsaur
(M.p.) (At Present Accused Petitioner Confined
Central Jail Ajmer).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Vijendra Yadav, Adv.

For                      : Mr. Devi Singh, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 05/09/2024

This bail application has been filed by the

petitioner under Section 439 Cr.P.C./483 B.N.S.S.

seeking regular bail in FIR No.299/2023 registered at

Police Station Sarwad, District Kekri for the

offence(s) under Section(s) 3, 5, 6, 8, 9 & 10 of the

Rajasthan Bovine Animal (Prohibition of Slaughter

and Regulation of Temporary Migration or Export)

Act, 1995, under Section 11 of the Prevention of

Cruelty to Animals Act, 1960 and under Section 482

IPC.

[2024:RJ-JP:37408] (2 of 2) [CRLMB-10897/2024]

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 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 bail application filed under

Section 439 Cr.P.C./483 B.N.S.S. is allowed and it is

ordered that accused-petitioner Usman Khan S/o

Hanif Khan @ Mohammad Hanif Khan 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 /354

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