Rajasthan High Court - Jaipur
Sajid Son Of Janu, By-Caste Mev vs State Of Rajasthan on 27 November, 2019
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 15233/2019
Sajid Son of Janu, By-Caste Mev, Aged About 30 Years, Resident
Of Mirjapur, Police Station Kishangarhbas District Alwar. At
Present In Sub Jail, Kishangarhbas District Alwar.
----Petitioner
Versus
State Of Rajasthan, Through The P.P.
----Respondent
For Petitioner(s) : Mr. Harendra Singh For Respondent(s) : Mr. S.S. Ola, PP HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 27/11/2019 This Criminal Misc. Bail Application has been brought under Section 439 of Cr.P.C seeking regular bail in connection with FIR No. 264/2019 registered with Police Station Kishangarhbas, Alwar for the offence/s punishable under Sections 5 and 8 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration of Export) Act, 1995.
It has been contended by learned counsel for the applicant that applicant is innocent and has not committed any offence, similarly situated several co-accused persons Sabir, Fakru @ Fakrudeen and Anish are already on bail, he shall co-operate with the investigating agency and shall face the trail in event if charge-sheet is filed, so applicant be also granted bail, Learned Public Prosecutor has opposed the bail application.
(Downloaded on 03/12/2019 at 09:03:44 PM)
(2 of 2) [CRLMB-15233/2019] Heard learned counsel for the applicant as well as learned Public Prosecutor and gone through the record thoroughly and perused the material.
Perusal of the record goes to reveal that three of the co-accused persons Sabir, Fakru @ Fakrudeen and Anish have earlier been granted bail by a co-ordinate bench of this court on different dates.
Having considered the afore-discussed facts and circumstances, without commenting anything on the merit, I deem it just and expedient to enlarge the accused-applicant on bail.
Therefore, the bail application is allowed. Applicant is released on bail subject to furnishing of personal bond and two surety bonds to the satisfaction of learned trial court.
(G R MOOLCHANDANI),J ashu /45 (Downloaded on 03/12/2019 at 09:03:44 PM) Powered by TCPDF (www.tcpdf.org)