Mukram And Another vs The State Of U.P.
2012 Latest Caselaw 5151 ALL

Citation : 2012 Latest Caselaw 5151 ALL
Judgement Date : 15 October, 2012

Allahabad High Court

Mukram And Another vs The State Of U.P. on 15 October, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6438 of 2012
 

 
Petitioner :- Mukram And Another
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Rajiva Dubey
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Applicants Mukram and Saddiq pray for bail in Case Crime No.331 of 2012 under Sections 3/5/8, U.P. Prevention of Cow Slaughter Act, 1955, and Section 11 of the Prevention of Cruelty to Animals Act, 1960, Police Station Bilgram, District Hardoi.

Allegedly thirty five animals, out of which sixteen were found dead, have been recovered from the truck being driven by the applicant no.1. Applicant no.2 was the cleaner of the truck.

Respondent-State is directed to file reply/counter affidavit as to under what circumstances, although the cattle were recovered at the spot, yet F.I.R. was lodged the next day.

The respondent-State is also directed to file reply as to under what circumstances owner of the cattle recovered, has not been implicated and no investigation in that regard has been conducted.

S.H.O., P.S. Bilgram, District Hardoi, is directed to remain present on the next date of listing alongwith file and explanation to the above queries.

List on 01.11.2012.

Order Date :- 15.10.2012

A.Nigam