SAMRU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for petitioner as well as learned Public Prosecutor and perused the material made available to me during the arguments of the case.

(2.) CONTENTION of learned counsel for petitioner is that present case is for offence under Sections 5 and 8 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995, maximum punishment of which is five years imprisonment. On the same date two cases were registered against petitioner. There is no other case previously registered against petitioner. Case is triable by a court of 1st Class Magistrate. Trial is likely to take a long.