FARMAN Vs. STATE OF U P

JUDGEMENT

(1.) This second bail application has been filed seeking the release of the applicant on bail in Case Crime No. 487 of 2015, under Sections 3/5/8 of Prevention of Cows Slaughter Act and Section 11-Gha Animal Cruelty Act, Police Station Ajitmal, District Auraiya. The first bail application was rejected by this Court on 20.4.2017, on merits.

(2.) Learned counsel for the applicant has once again tried to touch upon the factual aspects of the case and has attempted to reopen the matter afresh. The other ground that has been pressed by the learned counsel for the applicant is that after rejection of first bail application the trial has not yet concluded and on the ground of detention the applicant may be enlarged on bail.

(3.) Heard learned AGA and perused the record.