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Judgment
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
These bail applications under Section 439 Cr.P.C. have been preferred on behalf of the petitioners who are in custody in connection with F.I.R. No.32/2017, registered at Police Station Begun for the offences under Sections 5, 6, 8 & 9 of the Rajasthan Bovine Animal (Prohibition of Slaughter & Temporary Migration or Export) Act, 1995.
Co-accused persons Mukesh, Pappu Lal and Alladdin, who were apprehended from the spot while transporting the bovine animals, have been enlarged on bail.
In this background and having regard to the facts and circumstances available on record but without expressing any opinion on the merits of the case, this Court is of the opinion that the petitioners deserve to be released on bail.
Accordingly, these bail applications under Section 439 Cr.P.C. are allowed and it is directed that the petitioners (1) Rashid Mohammed and (2) Yakub arrested in connection with the F.I.R.
No.32/2017, registered at Police Station Begun shall be released on bail provided each of them furnish a personal bond of Rs.50,000/- each and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
A copy of this order be placed in both the files.