- (1.) Defects are overruled for time being.
(2.) Learned Advocate for petitioner is directed to remove the defects after situation become normal.
(3.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 347/2004 Registered at Police Station Ramgarh, District Alwar for the offence(s) under Section 3/8(1) Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act , 1995.;