NIYAJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.340/2022 registered at Police Station Chhoti Sadari, District Pratapgarh for the offences punishable under Ss. 8/15 and 8/21 of NDPS Act and Ss. 5, 6, 8 and 9 of the Rajasthan Bovine Animal (Protection of Slaughter and Regulation of Temporary Migration or Export) Act, 1995 and Sec. 3(11)D of the Animal Cruelty Act.

(2.) Learned counsel for the petitioner submits that similarly situated co-accused Jabir has already been granted bail by this Court and the case of the present petitioner is not distinguishable from that of the co-accused. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

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