Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 7, Cited by 0]

Rajasthan High Court - Jaipur

Haneef@Kala S/O Jai Singh B/C Meo vs State Of Rajasthan on 10 April, 2019

Author: Inderjeet Singh

Bench: Inderjeet Singh

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 4420/2019

Haneef@kala S/o Jai Singh B/c Meo, R/o Ghatmika Police Station
Pahari Distt. Bharatpur (Presently Confined At Distt. Jail Dausa)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Harendra Singh.

For Respondent(s)         :    Mr. S.S. Ola, P.P.



           HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

10/04/2019

1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 484/2018 registered at Police Station Mahawa District Dausa for the offence(s) under Sections 307 & 353 of IPC and Sections 3,5,6 & 8 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration of Export) Act, 1995 and Section 3 P.D.P.P. Act.

2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and the challan has already been presented in this matter and petitioner is not required for further investigation.

3. Learned Public Prosecutor has opposed the bail application.

4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the (Downloaded on 27/06/2019 at 11:40:28 PM) (2 of 2) [CRLMB-4420/2019] case, this court deems it just and proper to enlarge the petitioner on bail.

5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Haneef @ Kala S/o Jai Singh shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.

(INDERJEET SINGH),J MG/18 (Downloaded on 27/06/2019 at 11:40:28 PM) Powered by TCPDF (www.tcpdf.org)