RASID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.396/2022 of Police Station Pratapgarh, District Pratapgarh for the offences punishable under Ss. 3, 5, 6, 8 and 9 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export)Act, 1995 and Sec. 11(3)(d) of the Prevention of Cruelty to Animals Act, 1960. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case. It is further submitted that co-accused Saddam has already been enlarged on bail by co-ordinate Bench of this Court vide order dtd. 9/11/2022. The accused-petitioner is in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

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