[Cites 6, Cited by 0]
Rajasthan High Court - Jodhpur
Rohidas vs State Of Rajasthan (2026:Rj-Jd:10434) on 26 February, 2026
[2026:RJ-JD:10434]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2579/2026
1. Rohidas S/o Shri Bhimrav, Aged About 24 Years, Resident
Of Village Kumbhari Ps Bhokardan District Jalana
Maharastra (Presently Lodged In Sub Jail Kushalgarh
Banswara)
2. Vaibhav S/o Shri Haridas, Aged About 20 Years, Resident
Of Kumbhari Ps Bhokardan District Jalana Maharastra
(Presently Lodged In Sub Jail Kushalgarh Banswara)
3. Eknath Mori S/o Nanisha, Aged About 19 Years, Resident
Of Kumbhari Ps Bhokardan District Jalana Maharastra
(Presently Lodged In Sub Jail Kushalgarh Banswara)
4. Raju S/o Shri Devidas, Aged About 20 Years, Resident Of
Kumbhari Ps Bhokardan District Jalana Maharastra
(Presently Lodged In Sub Jail Kushalgarh Banswara)
----Petitioners
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Shambhoo Singh Rathore
For Respondent(s) : Mr. N.S. Chandwat, PP
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
26/02/2026
1. This application for bail has been filed by the petitioners
under Section 483 of BNSS (old Section 439 of Cr.P.C.). The
requisite details of the matter are tabulated herein below:
S.No. Particulars of the Case
2. Date of lodging FIR 04.02.2026
3. Concerned Police Station Kushalgarh
4. District Banswara
5. Offences alleged in the FIR Sections 5, 6 and 8 of
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[2026:RJ-JD:10434] (2 of 3) [CRLMB-2579/2026]
Rajasthan Bovine
Animal (Prohibition of
Slaughter and
Regulation of
Temporary Migration
or Export) Act, 1995
6. Offences added, if any Sections 3 and 8 of
Rajasthan Bovine
Animal (Prohibition of
Slaughter and
Regulation of
Temporary Migration
or Export) Act, 1995
2. Learned counsel for the petitioners submits that the
petitioners have been falsely implicated in the case and false
allegations have been levelled against them. The offences alleged
are triable by Magistrate and there is no criminal antecedent
against the petitioners. He further submits that the petitioners
have been arrested merely on apprehension that bovine animals
were being carried or being taken for the purpose of slaughtering.
The petitioners are in judicial custody since 05.02.2026 and the
trial will take sufficiently long time, therefore, they deserve to be
enlarged on bail.
3. Learned Public Prosecutor vehemently opposes this bail
application.
4. Heard learned counsel for the petitioners and learned Public
Prosecutor and perused the material available on record.
5. Having considered the rival submissions, facts and
circumstances of this case so also the fact that the petitioners
were arrested merely on apprehension that bovine animals were
being carried or being taken for the purpose of slaughtering so
also the fact that the offences alleged are triable by Magistrate
and the petitioners have no criminal antecedents, in the
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[2026:RJ-JD:10434] (3 of 3) [CRLMB-2579/2026]
considered opinion of this Court, no fruitful purpose would be
served by keeping the petitioners behind the bars for an indefinite
period as the trial will take sufficiently long time. Thus, without
expressing any opinion on merits/demerits of the case, this Court
is of the opinion that the bail application filed by the petitioners
deserves to be accepted.
6. Accordingly, the bail application filed under Section 483 of
BNSS is allowed. It is ordered that petitioners- 1. Rohidas S/o
Shri Bhimrav, 2. Vaibhav S/o Shri Haridas, 3. Eknath Mori
S/o Nanisha and 4. Raju S/o Shri Devidas shall be released
on bail in connection with the aforesaid FIR; provided they
execute personal bond in the sum of Rs.50,000/- each with two
sound and solvent sureties of Rs.25,000/- each to the satisfaction
of learned trial Court for their appearance before that Court on
each and every date of hearing and whenever called upon to do so
till the completion of the trial.
7. It is however, made clear that findings recorded/observations
made above are for limited purposes of adjudication of bail
application. The trial court shall not get prejudiced by the same.
(SUNIL BENIWAL),J
26-Ashutosh/-
(Uploaded on 26/02/2026 at 05:18:48 PM)
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