Rajasthan High Court - Jaipur
Ikwal S/O Mohammad Asharaf vs State Of Rajasthan on 3 January, 2023
Author: Anoop Kumar Dhand
Bench: Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 2nd Bail Application No. 17885/2022
Ikwal S/o Mohammad Asharaf, Resident Of Alinagar, Nauganwa
Sadat, Police Station Nauganwa Sadat, District Amroha (Uttar
Pradesh) (At Present Confined In Sub Jail Bayana.)
----Petitioner
Versus
State Of Rajasthan, Through P.P.
----Respondent
For Petitioner(s) : Mr. Yogesh Singhal, Adv.
For Respondent(s) : Mr. Atul Sharma, PP
HON'BLE MR. JUSTICE ANOOP KUMAR DHAND
Order
03/01/2023
This 2nd bail application under Section 439 Cr.P.C. has been filed by petitioner in connection with FIR No. 99/2021 registered at Police Station Rudawal, District Bharatpur wherein the petitioner is charged for the offences under Section 3, 5, 8 of The Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995 and Section 16 and 19 of Rajasthan Excise Act, 1950.
First bail application of the petitioner was dismissed vide order dated 24.11.2022 by this court as withdrawn by the petitioner at the stage of investigation with liberty to file a fresh application after completion of investigation.
Learned counsel for the petitioner submits that after completion of investigation charge-sheet has been filed against the petitioner and the trial may take its own time to conclude. So, indulgence of bail be granted to the petitioner. (Downloaded on 10/01/2023 at 11:57:56 PM)
(2 of 2) [CRLM2ndB-17885/2022] Per contra, learned Public Prosecutor has opposed the bail application.
Considering the arguments put forward by the learned counsel for the petitioner and looking to the fact that after investigation charge-sheet has been submitted and the trial will take its own time to conclude and without expressing any opinion on merits and demerits of the case, I deem it just and appropriate to grant indulgence of bail to the petitioner under Section 439 Cr.P.C.
Accordingly, this 2nd bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Ikwal S/o Mohammad Asharaf arrested in connection with aforementioned FIR, may be released on bail; provided he furnishes a personal bond of Rs.50,000/- with two surety bonds of Rs.25,000/- each to the satisfaction of learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(ANOOP KUMAR DHAND),J MR/134 (Downloaded on 10/01/2023 at 11:57:56 PM) Powered by TCPDF (www.tcpdf.org)