MUTRUJA KURAISHI Vs. STATE OF U P

JUDGEMENT

(1.) Applicant- Mutruja Kuraishi seeks bail in Case Crime No. 100 of 2019, under Sections 3/5A/8 of the U.P. Prevention of Cow Slaughter Act, and Section 11 of the Prevention of Cruelty to Animals Act 1960, Police Station-Dildar Nagar, District-Ghazipur.

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

(3.) It has been argued by learned counsel for the applicant that the applicant is innocent and has falsely been implicated in this case due to enmity regarding election canvassing; nothing has been recovered from the possession of the applicant nor he was arrested from the spot; there is no eye witness of the alleged recovery of the animals. It has been lastly submitted that applicant is in jail since 27.7.2019. On these grounds bail is prayed.