Rajasthan High Court - Jaipur
Jamshed@Jammi S/O Shri Iliyas vs State Of Rajasthan on 8 September, 2020
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 9627/2020
Jamshed@Jammi S/o Shri Iliyas, Aged About 29 Years, R/o
Chodawata Ps Kishangarhbas Dist. Alwar (At Present In Sub Jail
Kishangarhbas Dist. Alwar)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Harendra Singh
For Respondent(s) : Mr. S.S. Ola, PP
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
08/09/2020
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 520/2019 Registered at Police Station Kishangarhbas, District Alwar for the offence(s) under Sections 5, 6 and 8 of the Rajasthan Bovine Animal (Prohibition Of Slaughter And Regulation Of Temporary Migration Or Export) Act, 1995 (In F.I.R.) and Sections 5, 6 and 8 of the Rajasthan Bovine Animal (Prohibition Of Slaughter And Regulation Of Temporary Migration Or Export) Act, 1995 (In Order).
2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that the co-accused Anish has been released on bail by the Co-ordinate Bench of this Court in S.B. Criminal Misc. Bail Application No. (Downloaded on 11/09/2020 at 09:31:58 PM) (2 of 2) [CRLMB-9627/2020] 73/2020 vide order dated 14.2.2020 and the case of the petitioner is similar to that of co-accused Anish.
3. Learned Public Prosecutor has opposed the bail application.
4. Considering the material on record and taking into account the facts and circumstances of the case and also considering the fact that the co-accused Anish has been released on bail by the Co-ordinate Bench of this Court and without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.
(INDERJEET SINGH),J CHARU SONI /38 (Downloaded on 11/09/2020 at 09:31:58 PM) Powered by TCPDF (www.tcpdf.org)