JAFRU vs STATE OF HARYANA

Prayer in this petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.391 dated 01.07.2018 registered

under Sections 3/13(i), 8/13(3) of Haryana Gauvansh Sarankashan and Gau Samvardhan Act, 2015 at Police Station Nuh, District Nuh.

As per the FIR, on secret information, the police party reached at the house of Jafar in Village Tain where one person was seen making small pieces

of beef, but on seeing the police party, he fled away after jumping the wall. Though the police party tried to apprehend that person, but due to

residential area and darkness, the accused succeeded in fleeing away. The secret informer identified the person who had fled away as 'Jafar', the

present petitioner. 40 Kg of cow meat was found on the courtyard of the house which was taken into possession.

Learned counsel for the petitioner states that the petitioner has falsely been implicated and he has wrongly been identified.

Learned State counsel, on instructions from ASI Balwan Singh, has argued that apart from the case in hand, petitioner is involved in two more cases

under the Cow Slaughter Act. He has referred to FIR No.242 dated 04.05.2010 and FIR No.625 dated 20.11.2016, registered under the Cow

Slaughter Act at Police Station Nuh.

Heard.

In view of serious nature of allegations, no case for grant of anticipatory bail to the petitioner is made out.

Dismissed.