Rajasthan High Court - Jaipur
Deendar @ Langra And Anr vs State Of Rajasthan Through P P on 26 May, 2017
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 7134 / 2017
1. Deendar @ Langra S/o Kundan B/c Meo, R/o Raiwadabas Tan
Raghunathgarh Colony, Police Station Naugaona, Distt. Alwar (at
Present Confined At Distt. Jail Alwar)
2. Kurseed @ Khurseed S/o Ali Mohammed B/c Meo, R/o Village
Badhora PS Kishangarhbas Distt. Alwar (at Present Confined At Distt.
Jail Alwar)
----Petitioners
Versus
State of Rajasthan Through PP
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Jiya-Ur-Rehman For Respondent(s) : Ms. Meenakshi Pareek-P.P. _____________________________________________________ HON'BLE MRS. JUSTICE SABINA Order 26/05/2017 Petitioners have filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 232/2016 registered at Police Station Naugaona, Distt. Alwar, for offence under Section 3, 5, 7, 8 of Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act-1995.
Petitioners are in custody since 12.05.2017. Petitioners were not apprehended at the spot. Co-accused have been granted bail by this Court.
Accordingly, without expressing any opinion on merits of the case, this petition is allowed. Petitioners be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Sudha/42