INTZAAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Rehan Ahmad Siddiqui, learned counsel for the applicant, Sri Jayant Singh Tomar, learned A.G.A.-I for the State and perused the records.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 107 of 2018, under Ss. 3/5/8 Prevention of Cow Slaughter Act, Police Station Tambour, District Sitapur.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on23.04.2018 against seven persons, including the applicant, stating that on the basis of an information received from a mukhbir, five persons riding two motorcycles were apprehended. Two persons were arrested on the spot and the other three persons escaped on the other motorcycle.