NARENDRA SINGH DHADDHA - (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. 318/2021 Registered at Police Station Tijara, District Police Bhiwadi, District Alwar for the offence(s) under Sections 5 and 8 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration of Export) Act, 1995.;