Rajasthan High Court - Jaipur
Fakru@Fakrudeen S/O Shri Mangal B/C Mev vs State Of Rajasthan on 27 September, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 13155/2019
Fakru@fakrudeen S/o Shri Mangal B/c Mev, Aged About 35
Years, R/o Mirzapur Ps Kishangarhbas Dist. Alwar (Presently
Confined In Sub Jail Kishangargbas Alwar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Anil Kumar Yadav For Respondent(s) : Mr. S.S. Mahla, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 27/09/2019
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.264/2019 was registered at Police Station Kishangarhbas, District Alwar for offence under Sections 5 and 8 of Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration of Export) Act, 1995.
3. It is contended by counsel for the petitioner that co-accused has been enlarged on bail by this Court.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application. (Downloaded on 03/10/2019 at 09:00:11 PM)
(2 of 2) [CRLMB-13155/2019]
7. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI),J Simple Kumawat /43 (Downloaded on 03/10/2019 at 09:00:11 PM) Powered by TCPDF (www.tcpdf.org)