MOHD. SAHIL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Firoz Ahmad Khan, the learned counsel for the applicants, Sri Jayant Singh Tomar, the learned AGA-I for the State and perused the records.

(2.) The instant application has been filed by the applicants seeking anticipatory bail in an FIR bearing Case Crime No. 118 of 2023, under Sec. 379 IPC, Police Station Hathigawan, District Pratapgarh.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 3/7/2023 against one Abu Zaid and 5-6 other persons, stating that the informant's five buffalos had gone missing on 19/6/2023 and he had seen the buffalos loaded on a pick up vehicle which is registered in the name of co-accused Abu Zaid.