BAHADUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 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.11/2022 Police Station Pratapgarh, registered for the offences under Ss. 3, 5, 6 and 8 of Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995 and Ss. 11(3)D of the Animal Cruelty Act.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel appearing for the petitioners submits that the offences are triable by Magistrate; the accused petitioner are behind the bars for last more than one month; earlier no case is registered against the accused petitioners and no cruelty was caused to the bovine animals, therefore, in these circumstances, the accused petitioners may be granted benefit of the bail.