MOHAMMAD ALI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Avinash Srivastava holding brief of Sri Ashok KUmar Srivastava, the learned counsel for the applicant as well as Sri Jayant Singh Tomar, the learned AGA-I for the State and perused the records.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in an FIR bearing Case Crime No. 665 of 2020, under Ss. 3, 5, 8 of Cow Slaughter Act, 1955, Police Station Lalganj, District Pratapgarh.

(3.) The aforesaid case has been registered on the basis of an FIR lodged by a Sub Inspector of Police on 1/10/2020 against four unnamed persons, alleging that on the basis of information received from a mukhbir, a police party reached a grove and upon seeing them, the accused persons started running away on two motorcycles. When they were chased, they left one motorcycle and all of them escaped on the other motorcycle. Flesh of cow progeny packed in a sac was kept on the motorcycle and some remains of a cow progeny was laying nearby.