RAIES Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State and perused the material on record.

(2.) The instant bail application has been filed on behalf of the applicant, Raies with a prayer to release him on bail in Case Crime No. 225 of 2019, under Sections 3/8 of U.P. Prevention of Cow Slaughter Act, 1955, Police Station- Asmauli, District- Sambhal, during pendency of trial.

(3.) The allegation against the applicant is that 50 kg. of beef has been recovered from the possession of the applicant.