Allahabad High Court
Sonu Shekh And Another vs State Of U.P. on 8 January, 2020
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 318 of 2020 Applicant :- Sonu Shekh And Another Opposite Party :- State of U.P. Counsel for Applicant :- Kamlesh Kumar Singh Counsel for Opposite Party :- G.A. Hon'ble Yashwant Varma,J.
Heard learned counsel for the applicants, Sri Om Prakash, the learned A.G.A. for the State and perused the record.
The instant bail application has been moved seeking anticipatory bail in light of the apprehension of the arrest of the applicants in Case Crime No. 302 of 2019, under Sections 307, 429 I.P.C. and 3/5A/8 of the Uttar Pradesh Prevention of Cow Slaughter Act, 1955 and Section 11 of the Prevention of Cruelty to Animals Act, 1960 as well as Sections 60/63 of the Excise Act, Police Station Chakia, District- Chandauli.
The Court finds no ground to accord the facility of interim anticipatory bail in light of an abject failure to proffer any plausible explanation for the transportation of cattle in conditions which are described coupled with the fact that liquor was also seized. Both the applicants are stated to be residents of Bihar. In that view of the matter the grant of the anticipatory bail to the applicants would clearly jeopardize the course of investigation.
Consequently, the prayer so made is refused.
The Application is consequently rejected.
Order Date :- 8.1.2020 Arun K. Singh (Yashwant Varma, J.)