Mohammad Rafiq, J. - (1.) Contention of the learned counsel for the petitioner is that only offence alleged against the petitioner is one for offence under Secs. 3, 4, 5, 6 and 8 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995. His case is exactly similar to that of co-accused Aarif, who has already been enlarged on bail vide order dt. 8/3/2011 passed by this Court in S.B. Cr. Misc. Bail Application No. 1738/2011. Petitioner is in judicial custody for quite some time. No other case of similar nature is pending against the petitioner. He undertakes not to repeat the similar offence in future. Trial of the case will take a long.
(2.) Learned Public Prosecutor has opposed the bail application.
(3.) Having regard to the facts aforesaid and considering all other facts and circumstances of the case, I deem it just and proper to enlarge the petitioner on bail.;