BAHADUR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. Vikas Ganan Advocate on behalf of the applicants pertaining to FIR No. 197/2009 of police Station Kekri, District Ajmer in the offences under sections 5 (1), 8 (2) and 9 (2) of rajasthan Bovine Animal (Prohibition of slaughter and Migration or Export) Act, 1995.

(2.) HEARD the learned counsel for the petitioners as also the learned Public prosecutor for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioners has canvassed that the petitioners are the drivers and conductor of the vehicle. The cows did not belong to them. They have been falsely implicated and are in no way connected with the commission of the alleged offences of the instant case. Hence, they may be granted indulgence of bail.