AKBAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicant and learned A.G.A. for State.

(2.) The present bail application has been filed by the applicant with a prayer to enlarge the applicant on bail in Case Crime No. 765 of 2010, under Ss. 3/5/8 of U.P. Cow Slaughter Act, Police Station Budhana, District Muzaffar Nagar.

(3.) It is contended by learned Counsel for the applicant that according to the prosecution 50 Kg. of cow meat was recovered from the car in which the applicant was traveling and the owner of the said car fled away from the spot. It is further contended on behalf of the applicant that in fact no recovery was made from the applicant nor is there any allegation against the applicant with regard to the cow slaughtering nor any cutting or incriminating articles were recovered from the possession of the applicant. It is further argued that there is no independent witness of the alleged recovery. It is further contended that the applicant has been falsely implicated and that he has no criminal history. It is further argued on behalf of the applicant that the applicant is in jail since 19.8.2010. It is further argued that if the applicant is enlarged on bail, he shall not misuse the liberty of bail.