DASHRATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, as per guidelines, lawyers have been advised to refrain from coming to the Courts, therefore, hearing of the matter is being taken up only through video conferencing.

(2.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.344/2021, Police Station Chhoti Sadari, District Pratapgarh, registered for the offence punishable under Ss. 3, 5, 6, 8 & 9 of Rajasthan Bovine Animal (Prohibition of Slaughter & Temporary Migration or Export Regulation) Act & Sec. 11 of Animal Cruelty Act.

(3.) Heard learned counsel for the petitioners through video conferencing and learned Public Prosecutor, present-in-person. Perused the material available on record.