Majeed vs State Of U.P. And Another
2013 Latest Caselaw 1722 ALL

Citation : 2013 Latest Caselaw 1722 ALL
Judgement Date : 6 May, 2013

Allahabad High Court

Majeed vs State Of U.P. And Another on 6 May, 2013

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 15372 of 2013
 

 
Petitioner :- Majeed
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Shivaji Singh Sisodiya
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Challenge in the present petition is to the proceedings of case No. 64 of 2013 arising out of case crime NO. 718 of 2011 under Sections 3/5/8 Cow Slaughter Prevention Act and Section 11 Animal Cruelty Act, police station Bhuta district Bareilly in which charge sheet was filed on 16.4.2011 but there is no reasonable explanation for approaching this Court at such a belated stage.

Accordingly, petition is dismissed.

However, it is provided that in case the applicant applies for bail, then the bail application of the applicant may be considered and decided as expeditiously as possible, strictly in accordance with law after hearing the public prosecutor.

Order Date :- 6.5.2013

faraz