HARPREET SINGH Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioners does not want to press the bail application on behalf of petitioner No.2- Jeet Singh at this stage.

(2.) Accordingly, the Criminal Misc. Bail Application qua petitioner No.2- Jeet Singh is dismissed as not pressed at this stage.

(3.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner No.1-Harpreet Singh has been arrested in connection with F.I.R. No.30/2022, Police Station Arnod, District Pratapgarh, for the offences punishable under Ss. 3, 5, 6, 8 and 9 Rajasthan Bovine Animal (Prohibition of Slaughter and Temporary Migration or Export Regulation) Act, 1995, Sec. 6 (A) Amended Act and Sec. 11(3)D Animal Cruelty Act.