MUKHTIYAR AHLMAD @ MUKHTIYAR AHMED Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose off above-said four petitions i.e. CRM-M-29384-2025 titled as Mukhtiyar Ahlmad @ Mukhtiyar Ahmed and another Vs. State of Punjab; CRM-M-34700-2025 titled as Jagmeet Singh alias Mona Vs. State of Punjab; CRM-M-38373-2025 titled as Saleem @ Mohammad Saleem @ Shayad vs. State of Punjab and CRM-M-40090-2025 titled as Tarsem Singh alias Seema vs. State of Punjab, whereby the petitioners have prayed for grant of regular bail to them in case FIR No.63 dtd. 4/4/2025 registered under Ss. 111(3), 298, 325, 61(2) of BNSS, Ss. 3, 4, 8 of Punjab Prohibition of Cow Slaughter Act, 1955 and Ss. 1 and 12 of Prevention of Cruelty to Animal Act, 1960, at Police Station Sadar Faridkot, District Faridkot.

(2.) The FIR in the present case was registered on the basis of the statement made by Mahant Garib Dass son of Nand Singh and the same has been reproduced below:-

(3.) Learned counsel appearing on behalf of Mukhtiyar Ahlmad @ Mukhtiyar Ahmed and Lal Khan, petitioners in CRM-M-29384-2025 submitted that the petitioners were merely working as a driver and conductor on a truck and have been falsely involved. In fact, both of them were working on the instructions of their employer, and it has been wrongly alleged that they had formed a gang for selling cows and cow meat. Even both of them were the salaried employees of the owner of the truck, who had instructed them to transport the cows from one place to another. The petitioners were arrested in the present case on 04, April 2025 and are in custody since last about four months. Even Mohammad Aslam, son of Bashir Ahmad, owner of the truck, has already taken the Superdari of the truck. After completion of investigation, challan has already been presented against the petitioners and their custody is no longer required for any purpose.