KALLU Vs. STATE OF U. P.

JUDGEMENT

(1.) Learned A.G.A. for the State submits that instructions have been received and he has no objection in case the bail application is heard on merits.

(2.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(3.) It is submitted by learned counsel for the applicant that the applicant has been falsely implicated. It is further submitted 114 cows have been recovered from the nominated accused persons including the applicant. There is no independent witness of the recovery. There is no allegation of slaughter against the applicant. The procedure for seizure as provided under the Criminal Procedure Code has not been followed. It is submitted that the applicant has been falsely implicated in another criminal case in which bail application is pending before this Court. Applicant is languishing in jail since 19/7/2023 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in the trial.