KARNEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.569/2021 of Police Station Pilibanga, Distt. Hanumangarh for the offence punishable under Sec. 9 of Rajasthan Bovine Animal (Prohibition of Saulghter and Regulation of Temporary Migration or Export) Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that petitioner has falsely been implicated in this case and now challan has already been presented in this case. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

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