ABBAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Abbas s/o Madru has preferred the instant petition for grant of anticipatory bail in a case registered against him along with co-accused Lila s/o Raheem Khan, by means of FIR No.148 dated 18.07.2012, for the commission of offences punishable under Sections 3 and 5 of the Cow Slaughter Act, by the police of Police Station Jhirka, District Mewat, invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record, with their valuable assistance and after deep consideration of the entire matter, to my mind, the petitioner is entitled to the concession of anticipatory bail in this context.