MANGA MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Sec. 483 of The Bharatiya Nagarik Suraksha Sanhita, 2023, for the grant of regular bail in FIR bearing No.63 dtd. 4/4/2025, registered under Ss. 111(3), 298, 325, 61(2) of the Bharatiya Nyaya Sanhita, 2023; Ss. 11, 12 of the Prevention of Cruelty to Animals Act, 1960 and Ss. 3, 4 and 8 of the Punjab Prohibition of Cow Slaughter Act, 1955 at Police Station Sadar Faridkot.

(2.) The true translated extract of the FIR reads thus:-

(3.) Learned counsel for the petitioner contends that the petitioner has been in judicial custody since 25/6/2025 and that the cows that were allegedly being carried for slaughter have already been recovered by the State. He contends that the investigation in the present cases already stands concluded and the final report has also been filed. It is contended that the trial is likely to take a long time to conclude and the continued incarceration of the petitioner is not likely to advance the interest of justice.