MEHARDEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed by the accused petitioner under Section 439 Cr.P.C.

(2.) Brief facts of the case are the on 27.10.2015 the complainant Pappu Singh submitted a written report against unknown persons. On the basis of the aforesaid written report, an F.I.R. No. 234/2015 was registered at Police Station Virat Nagar, District Jaipur for the offence under Sections 5 and 8 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995 ('Act of 1995' for short hereinafter). Investigation ms commenced. During the course of investigation, the accused petitioner was arrested. Thereafter, the accused petitioner moved bail application before the Court of learned Addl. District and Sessions Judge, Shahpura, District Jaipur, which was dismissed on 9.12.2015. Hence this bail application before this Court.

(3.) Counsel for the accused petitioner has submitted that the petitioner has falsely been implicated in the instant case, as he has nothing to do with the alleged incident, investigation of the case is likely to take considerable time. Counsel has further submitted that the accused petitioner is in judicial custody since long, trial of the case is likely to take long time, the offence alleged to have been committed by the accused petitioner is not punishable with death sentence or life imprisonment and nothing has to be further investigated from the accused Petitioner. Thus the accused petitioner be released on bail under Section 439 Cr.P.C.