DAUD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant as well as learned Additional Government Advocate and gone through the entire record.

(2.) By means of this application under Section 439 CrPC, the accused-applicant seeks bail in FIR No.0376 of 2020, under Sections 3/5-A/8(1) of the U.P. Prevention of Cow Slaughter Act lodged at Police Station Kotwali Akbarpur, District Ambedkar Nagar.

(3.) From a bare reading of the FIR, it is evident that an illegal abattoir was being run by the accused-applicant; more than 900 quintals beef with electrical equipments, trucks, 428 cow's skin, and large number of body parts of the cows were recovered.