DEEN MOHD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Apprehending his arrest in FIR No.51 dtd. 27/2/2022, registered under Ss. 13(1) and 13(3) of Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015 and Sec. 11 of Prevention of Animals of Cruelty Act, 1959 (later on added Sec. 120-B of the IPC and Ss. 181/192 of Motor Vehicle Act, 1988) at Police Station Sadar Palwal, District Palwal, petitioner seeks pre-arrest bail.

(2.) Notice of motion.

(3.) On asking of the Court, Mr. Neeraj Poswal, Asstt. Advocate General, Haryana appears and accepts notice on behalf of the respondent/ State.