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Judgment
Heard learned counsel for the petitioners and learned Public
Prosecutor. Perused the material available on record.
These bail applications under Section 439 Cr.P.C. have been
preferred on behalf of the petitioners who are in custody in
connection with F.I.R. No.32/2017, registered at Police Station
Begun for the offences under Sections 5, 6, 8 & 9 of the Rajasthan
Bovine Animal (Prohibition of Slaughter & Temporary Migration or
Export) Act, 1995.
Co-accused persons Mukesh, Pappu Lal and Alladdin, who
were apprehended from the spot while transporting the bovine
animals, have been enlarged on bail.
In this background and having regard to the facts and
circumstances available on record but without expressing any
opinion on the merits of the case, this Court is of the opinion that
the petitioners deserve to be released on bail.
Accordingly, these bail applications under Section 439 Cr.P.C.
are allowed and it is directed that the petitioners (1) Rashid
Mohammed and (2) Yakub arrested in connection with the F.I.R.
No.32/2017, registered at Police Station Begun shall be released
on bail provided each of them furnish a personal bond of
Rs.50,000/- each and two surety bonds of Rs.25,000/- each to the
satisfaction of the 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.
A copy of this order be placed in both the files.