SALMAN @ SULTAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by learned AGA is taken on record.

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

(3.) The instant bail application has been filed on behalf of the applicants, Salman alias Sultan and Taseem with a prayer to release them on bail in Case Crime No. 183 of 2019, under Sections 3/5/8 U.P. Prevention of Cow Slaughter Act, 1955, Police Station- Hafijganj, District- Bareilly, during pendency of trial.