AKRAM Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant and learned A. G. A. for the State of U. P.

(2.) This bail application has been moved on behalf of accused-applicant Akram involved in Case Crime No. 54 of 2016 registered u/s 3/5A/8 Prevention of Cow Slaughter Act and 11 Animal Cruelty Act and 467,468,420 IPC, P. S. Kotwali Sadar, District-Kheri.

(3.) It has been submitted on behalf of accused-applicant that he an innocent person and has been falsely implicated. Further submission is that on the basis of confessional statement of the accused in police custody he has been robbed.