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Judgment
4 paragraphs · 151 wordsJaswant Singh.J.—Prayer u/s 439 Cr.PC is for grant of regular bail in case FIR No. 27 dated 26.2.2010 under Sections 4-B/8 of the Punjab Prohibition of Cow Slaughter Act, Section 11 of Prevention of Cruelty to Animals Act,1960 and Sections 307 and 429 IPC, PS Bilaspur, Distt. Yamuna Nagar.
As per allegations leveled by the prosecution the vehicle Tata 207 bearing registration No. HR-58-7791, carrying two oxen and two cows for the purpose of slaughter, being driven by the accused Petitioner along with his three other co-accused was intercepted on secret information while going from Haryana to Uttar Pradesh. Further allegation against the Petitioner is that on signal by the police party to stop the vehicle, he accelerated the vehicle broking the barricade and in the process tried to run over the police officials.
After arguing for sometime, learned Counsel seeks permission to withdraw the petition.
Ordered accordingly.