Rajasthan High Court - Jaipur
Tofik@Tahid@Omda S/O Shri Aas Mohammed ... vs State Of Rajasthan on 25 February, 2020
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 17968/2019
Mubin @ Mubbi S/o Shri Islamdin @ Islam @ Bhaiga, B/c Mev,
R/o Mirdhabas Dalawas Jhonpadi Police Station Tapukada District
Alwar. At Present In Sub Jail, Kishangarhbas District Alwar.
----Petitioner
Versus
State Of Rajasthan, Through The P.p.
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 835/2020 Tofik@tahid@omda S/o Shri Aas Mohammed @ Asi B/c Mev, R/o Dalawas Jhonpadi Ps Tapukada Dist. Alwar At Present In Sub Jail Kishangarhbas Dist. Alwar
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent S.B. Criminal Miscellaneous Bail Application No. 2372/2020 Farukh @ Pula S/o Rahman @ Yadu, By Caste Mev, Resident Of Dalawas, Police Station Tapukda, District Alwar (Raj.) (At Present Confined In Sub Jail Kishangarhbas, District Alwar)
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent For Petitioner(s) : Mr. Harendra Singh, Mr. Dinesh Chand Sharma For Respondent(s) : Mr. S.K. Mahla, PP HON'BLE MR. JUSTICE INDERJEET SINGH Order 25/02/2020
1. Since, all these three bail applications filed under Section 439 Cr.P.C. arise out of the common FIR No.224/2019 Registered at Police Station Shahjahanpur, District Alwar for the offence(s) (Downloaded on 27/02/2020 at 09:06:24 PM) (2 of 2) [CRLMB-17968/2019] under Sections 5 & 8 of the Rajasthan Bovine Animal (Prohibition of Slaughter And Regulation of Temporary Migration Or Export) Act, 1995, hence they have been heard together and are being decided by the present order.
2. Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter. Counsel further submits that the case is triable by Magistrate and challan has already been presented in the court and conclusion of trial may take long time.
3. Learned Public Prosecutor has opposed the bail applications.
4. Considering the contentions put-forth by the counsel for the petitioners and taking into account the facts and circumstances of the case and also considering the period of custody and without expressing any opinion on the merits of the case, this court deems it just and proper to release the petitioners on bail.
5. Accordingly, these bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners-
(1) Mubin @ Mubbi S/o Shri Islamdin @ Islam @ Bhaiga (2) Tofik@tahid@omda S/o Shri Aas Mohammed @ Asi (3) Farukh @ Pula S/o Rahman @ Yadu shall be released on bail provided each of them 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 their appearance before the court concerned on all the dates of hearing as and when called upon to do so. Copy of the present order be separately placed in connected files.
(INDERJEET SINGH),J JYOTI /22-24 (Downloaded on 27/02/2020 at 09:06:24 PM) Powered by TCPDF (www.tcpdf.org)