ABRAR Vs. STATE OF U P

JUDGEMENT

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

(2.) This bail application has been filed by the accused-applicant Abrar, who is involved in Case Crime No.77 of 2018, under section 3/5/8 of U.P. Prevention of Cow Slaughter Act, Police Station Majhila, District Hardoi.

(3.) Learned counsel for the applicant submits that accused-applicant has been falsely implicated in this case. It is further submitted that accused-applicant was neither named in first information report nor any recovery was made from his possession. His name came to light on the basis of statement of co-accused. One more case slapped upon him after this arrest wherein he has been enlarged on bail. It is further submitted that there is no possibility of the applicant of fleeing away from the judicial process or tampering with the witnesses. In case the applicant is enlarged on bail, he shall not misuse the liberty of bail.