Gamu Ram vs State Of Rajasthan on 19 January, 2019

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Rajasthan High Court - Jodhpur

Gamu Ram vs State Of Rajasthan on 19 January, 2019

Bench: Vijay Bishnoi

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Criminal Misc. Bail No. 783/2019

Gamu Ram S/o Khimanath, Aged About 66 Years, B/c Meghwal ,
Niwasi , Ganv Darvaliya , P.t. Dechu , Distt. Jodhpur (Presently
Lodged In Sub Jail , Rajsamand )
                                                        ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent


For Petitioner(s)      :     Mr. Sher Mohd.
For Respondent(s)      :     Mr. Pankaj Avasthi, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order 19/01/2019 Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.115/2008 of Police Station Nathdwara, Distt. Rajsamand for the offences punishable under Sections 5/8 of the Rajasthan Bovine Animal (Prohibition of Slaughter & Regulation of Temporary Migration of Export) Act, 1995 and Section 11(D) of the Prevention of Cruelty to Animals Act, 1960. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that due to unavoidable circumstances, the petitioner could not attend hearings before the trial court. It is further submitted that now the petitioner will attend hearings before the trial court in future regularly.

                                                                      (2 of 2)                [CRLMB-783/2019]



                                        Learned     Public    Prosecutor        has   opposed     the    bail

                                   application.

                                        Having     regard     to   the   totality     of   the   facts   and

circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner - Gamu Ram S/o Khimanath shall be released on bail in connection with FIR No.115/2008 of Police Station Nathdwara, Distt. Rajsamand provided he executes a personal bond in the sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for his/her/their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J 52-msrathore/-

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Rajasthan High Court - Jodhpur