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Judgment
7 paragraphs · 248 wordsYogendra Kumar Purohit, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.03/19/2023, Police Station Regional Forest Officer Deedwana, District Nagaur for the offence punishable under Section 9/51 of Wildlife (Protection) Act, 1972.
Learned counsel for the petitioners submits that the offence alleged to has been committed by the petitioners is triable by Magistrate. The petitioners are in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the petitioners.
Learned AAG has opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners - (1) Rameshwar S/o Pusha Ram and (2) Lakal @ Lakad S/o Pusha Ram, shall be enlarged on bail in FIR No.03/19/2023, Police Station Regional Forest Officer Deedwana, District Nagaur provided each of them furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of learned trial court for 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.