AIJAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The present petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 (for short, 'CrPC') for grant of regular bail to the petitioner in FIR No.0358 dated 03.09.2020 under Sections 13(1) and 13(3) of the Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015, registered at Police Station Ferozepur Jhirka, District Nuh Mewat, Haryana.

(3.) Learned counsel for the petitioner has contended that the role attributed to the petitioner in the FIR is that he was apprehended at the spot weighing the meat seized from the spot. Learned counsel for the petitioner would further contend that the petitioner has falsely been implicated in the case and that FSL Report is yet to be received in the present case and in the absence of FSL Report it cannot be ascertained whether the meat was cow meat or otherwise.