HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 13 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31183 of 2013 Applicant :- Tilakraj And Another Opposite Party :- State Of U.P. Counsel for Applicant :- Alok Kumar Singh Counsel for Opposite Party :- Govt. Advocate Hon'ble Aditya Nath Mittal,J.
Heard learned counsel for the applicants, learned AGA and perused the record.
Learned counsel for the applicants has submitted that the applicant no.1 Tilakraj is the Driver and applicant no.2 Harnek Singh is the Helper of the Truck No.PB-02-AM-9450 and they have no concerned with the alleged cow slaughtering. It has also been submitted that the applicants are not involved in the alleged cow slaughtering and they have been falsely implicated as accused. It has also been submitted that the applicants are not the owner of the said cow.
Learned AGA has opposed the prayer for bail.
Taking into consideration all the facts and circumstances of the case but without expressing any opinion on the merits of the case, the applicants deserve bail.
Let the applicants-Tilakraj and Harnek Singh, involved in Case Crime No.342 of 2013, under Sections 3/5a/8 Prevention of Cow Slaughter Act, Section 3/11 Prevention of Cruelty against Animals Act and Section 429 IPC, Police Station Garhmukteshwar District Hapur Sessions Khand, Ghaziabad, be released on bail on their executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the Court concerned subject to the following conditions:-
1. The applicants shall not tamper with the prosecution evidence.
2. The applicants shall not pressurize the prosecution witnesses.
3. The applicants shall appear on each and every date fixed by the trial Court.
In case of breach of any of the above conditions, the trial court will be at liberty to cancel the bail.
Order Date :- 28.10.2013 Hasnain