ALEEM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference/WhatsApp [due to the pandemic COVID-19].

(2.) The instant petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.31 dated 21.02.2020 under Sections 279, 336, 429, 307, 120-B of Indian Penal Code 1860, Section 11 of Prevention of Cruelty to Animal Act, 1960, Section 25-54-59 Arms Act 1959 registered at Police Station Rojka Meo, District Nuh.

(3.) In brief, facts of the case are that the complainant with the help of police officers and secret informer started to put barricades after receiving secret information that the petitioner along with two other persons is involved in the business of selling camels meat after killing camels in cruelty manner and they will go to Delhi to sell the camel meat loaded in their vehicle no. RJ-02-GA-6388 LP 12 tiers. One LP truck was seen coming from Nun side and complainant gave signal to its driver to stop but the driver did not stop his truck and started to run away. One young boy sitting on the conductor side with intention to kill fired gunshot from his country made pistol on government vehicle of police party, from which, the police party was saved luckily. The truck driver was driving his vehicle in a negligent manner on the road. Due to traffic jam, the truck driver stopped his vehicle and started to run away by jumping over one person from the driver side and two persons from conductor side. The complainant with the help of other police officers arrested the petitioner along with two other persons. On checking the body of the truck, about 5500 kg fresh camel meat in large chunks was found inside the truck.