WASEEK Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Gulam Mustafa, the learned counsel for the applicant as well as Sri Anant Pratap Singh, the learned A.G.A. for the State and perused the record.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 164 of 2023, under Sec. 379 I.P.C. and Sec. 3/5/8 of Uttar Pradesh Prevention of Cow Slaughter Act, 1955, registered at Police Station Auras, District Unnao.

(3.) The aforesaid case has been registered on the basis of F.I.R. lodged on 7/8/2023 alleging that some unidentified miscreants had stolen the informant's bullocks and had slaughtered them.