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Judgment
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 148/2020 registered
at Police Station Laxmangarh, District Alwar for the offence(s) under Section(s) 307 of I.P.C. and Sectios 3, 5 & 8 of R.B.A. Act and later on for
the offence under Sections 307 & 120-B of I.P.C. and Sections 3, 5, 6 & 8 of R.B.A. Act.
It is contended by the learned counsel for the petitioner that merely being registered owner of the vehicle in question, he has falsely been implicated in
this case; otherwise, he was not involved in transporting the animals. He submitted that the petitioner is in custody since 23.11.2020, investigation as
against him is complete, he has no criminal antecedents, co-accused person has been extended benefit of bail by a co-ordinate Bench of this Court and
prayed for his release on bail.
Learned Public Prosecutor has opposed the bail application.
Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegations against him, his length of custody,
absence of criminal antecedents and release of co-accused person on bail by a co-ordinate Bench of this Court; but, without expressing any opinion on
the merits of the case, this Court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application is allowed and it is directed that accused-petitioner Sabir S/o Sirajuddin shall be released on bail under Section 439
Cr.P.C. in connection with afore- mentioned FIR registered at concerned Police Station, provided he 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 trial Court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.