JAFRU AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners-Jafru and Mustaque @ Gunga, sons of Issar, have directed the instant petition for the grant of anticipatory bail in a case registered against them along with their other co-accused, vide FIR No.171 dated 18.08.2012, on accusation of having committed the offences punishable under Sections 4A/8, and 2/80 of Cow Slaughter Act, by the police of Police Station Punhana, 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 present petition for anticipatory bail deserves to be accepted in this context.