KAYAM ALI Vs. STATE

JUDGEMENT

(1.) This bail application has been filed under Section 439 Cr.P.C.

(2.) Brief facts of the case are that on 6/9/2015 at the instance of SHO PS Sadar Neem Ka Thana, during patrolling and on Nakabandi caught a vehicle No. UP 22 T 6390, in that they found 18 male cows and 15 calves. On that basis, an FIR No.315/2015 has been registered at Sadar Neem Ka Thana, Sikar for the offence under sections 3,5,6 and 8 of Rajasthan Bovine Animals (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act 1995 whereupon the investigation was commenced. During the course of investigation, the petitioner was arrested. He moved the bail application before the court below, which was dismissed. Hence, this bail application has been filed.

(3.) Learned counsel for the petitioner has contended that petitioner has been falsely implicated in the matter. He has no connection with the aforesaid FIR. Investigation has been completed and charge sheet has been filed. Petitioner is in judicial lock up since long and the trial of the case will take time,hence he should be released on bail.