NOOR HASAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State and perused the material placed on record.

(2.) The present bail application has been filed by the applicant in case crime No. 138 of 2012, under Sections 3/5A/8 of U.P. Prevention of Cow Slaughter Act, police station Qutub Sher, District Saharanpur with the prayer to enlarge him on bail.

(3.) It is contended by the learned counsel for the applicant that the applicant was travelling in the vehicle which was alleged to have been transported beef and nothing has been recovered from the possession of the applicant nor there is any independent witness of the alleged recovery and the applicant has been falsely implicated due to ulterior motives. It is next contended by the learned counsel for the applicant that the applicant has no criminal history and he is in jail since 08.5.2012 and in case he is enlarged on bail, he will not misuse the liberty of bail.