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Judgment
Rajan Gupta, J.—This is a petition u/s 439 Cr.P.C. seeking regular bail in a case registered against the petitioners under Sections 279, 307, 420 IPC, 11/59/60 of Animal Cruelty Act, 3-4-4A/8-4B/8 of Cow Slaughter Act, at Police Station Bhuna, District Fatehabad, vide FIR No.201 dated 25th September, 2011. Learned counsel for the petitioner has argued that petitioners are in custody since 25th September, 2011. Not a single prosecution witness has been examined till now. Trial of the case may take long time to conclude. Thus, petitioners deserve to be enlarged on bail.
Learned State counsel has opposed the prayer for bail. She submits that allegations against the petitioners are serious.
Heard.
It appears that occurrence took place on 25th September, 2011 and since then the petitioners are in custody. According to allegations some bulls and cows were recovered from the trucks which were intercepted by the police. They were allegedly being carried in a cruel manner for the purposes of slaughtering. However, keeping in view the fact that petitioners have been in custody for considerable period, trial of the case may take some time to conclude, I am of the considered view that no useful purpose will be served by detaining the petitioners any longer. Thus, without expressing any opinion on the merits of the case, this petition is allowed and the petitioners are directed to be released on bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Fatehabad.