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Judgment
11 paragraphs · 203 wordsPetitioners have filed this bail application under Section 439 of Cr.P.C.
F.I.R. No.167/2019 was registered at Police Station Anantpura, Kota City Kota for offence under Sections 3, 5, 6, 8, 9 of Rajasthan Bovine Animal
Act, 1995 and Section 11(1) (D) of Animal Cruelty Act and Sections 279, 337 and 338 of I.P.C.
It is contended by counsel for the petitioners that the matter pertains to transportation of bovine. Charge-sheet has been filed.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioners shall be released on bail provided each of them 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 they 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.