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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. 50/2014
Registered at Police Station, Khairthal, District Alwar (Distt. Police Bhiwadi) for the offence(s) under Section 11A & D of Prevention of Curelty to
Animal Act and under Section 5, 8 & 9 of Rajasthan Bovine Animal Act and under Section 429 of IPC (In F.I.R) & under Section 5, 8, 9 of Rajasthan
Bovine Animal Act and under Section 11 (A) (B) of Prevention of Cruelty to Animal Act & under Section 429 of IPC (in Order).
Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that the case is triable by the
Magistrate and recovery has already been effected. Counsel further submits that challan has already been presented in the court and conclusion of
trial may take long time. Counsel further submits that the petitioner is in custody since 04.12.2020.
Learned Public Prosecutor has opposed the bail application.
Considering the material on record and taking into account the facts and circumstances of the case and also considering the period of custody and
without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial
Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.