IMRAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard, Sri Rajeev Kumar Rai, learned counsel for the applicant, learned A.G.A. for the State and perused the material on record.

(2.) The present bail application has been filed on behalf of applicant Imran under Sec. 439 of The Code of Criminal Procedure, with a prayer to release him on bail in Case Crime No. 936 of 2020, under Ss. 147, 148, 149, 307, 34, 414 of the Indian Penal Code, registered at Police Station Dadri District Gautam Budh Nagar, during pendency of the trial.

(3.) Brief facts of the case as unfolded from the First Information Report is that on 26/12/2020 at 21.00 hours, Sub-Inspector Narendra Sharma was on the patrolling duty, he got information from the informer that a car is standing behind the Children Academy on an open place and few persons involved in the activities of cow slaughtering. The police party reached at the spot, after seeing the police, all accused persons started firing upon the police party, saving themselves, arrested co-accused Mehtab at 00.30 hours on 27/12/2020, and recovered slaughtering instruments from unnumbered Honda City Car, five other miscreants fled away taking benefit of darkness.