ISHRAR KHAN & OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C. seeking regular bail in a case registered against the petitioners under Sections 279, 307, 420 IPC, 11/59/60 of Animal Cruelty Act, 3-4-4A/8-4B/8 of Cow Slaughter Act, at Police Station Bhuna, District Fatehabad, vide FIR No.201 dated 25th September, 2011. Learned counsel for the petitioner has argued that petitioners are in custody since 25th September, 2011. Not a single prosecution witness has been examined till now. Trial of the case may take long time to conclude. Thus, petitioners deserve to be enlarged on bail.

(2.) Learned State counsel has opposed the prayer for bail. She submits that allegations against the petitioners are serious.

(3.) Heard.