SAHIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 564/2017 Registered at Police Station Thana Kaman, District Bharatpur for the offence(s) under Section 5 and 8 of RBA Act and under Section 16/54 of Rajasthan Excise Act (in FIR) and under Section 5, 6 and 8 of RBA Act and Section 16/54 of Rajasthan Excise Act (in Order).

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that the allegation against the petitioner is of transportation of cows and bulls and the similarly situated co-accused persons have already been released on bail. Counsel further submits that the petitioner is in custody since 06.03.2021.

(3.) Learned Public Prosecutor has opposed the bail application.