ABID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Shri J.R. Tantiya, Advocate on behalf of the applicant Abid pertaining to F.I.R. No. 351/2010 of Police Station Tapukara, District Alwar, registered for the offence under Section 3/8 of Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act (Rajasthan), 1995 and 379 of I.P.C.

(2.) Heard the learned counsel for the petitioner as also learned Public Prosecutor for the State and perused the material on record.

(3.) The accused-petitioner Abid is alleged to have been committed theft of Cow. It is also alleged that this Cow was ultimately beaten to death. Learned counsel for the petitioner canvassed that the main accused Hannu who in fact committed the theft of Cow has not been made an accused in this case and the petitioner has been falsely implicated whereas he is in no way connected with the commission of the alleged offences, hence, he be granted indulgence of bail.