Noorddin and Others vs State of Haryana

Ram Chand Gupta, J.—The present petition filed u/s 438 Code of Criminal Procedure is for grant of anticipatory bail to the Petitioners in case FIR No. 287, dated 16.8.2010, under Sections 3/8, 4-A/8 of Punjab Prohibition of Cow Slaughter Act, 1955, registered at Police Station Punhana, District Mewat.

I have heard learned Counsel for the Petitioners and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Nuh, vide which application filed on behalf of the present Petitioners for anticipatory bail was dismissed.

Brief allegations against the Petitioners-accused are that on secret information, raid was conducted. Names of Petitioners-accused have been mentioned in the FIR. Eight week and feeble cows and a calf were found in the middle of the bushes and keeker trees. Petitioners -accused were standing nearby and however on seeing the police party they succeeded in running away. The cows and calf were recovered. Near the said place two knives, a wooden log, two bags and one axe were also found and the said articles were also taken into police possession.

There are allegations that cows were being transported by the Petitioners-accused for the purpose of slaughtering. Hence, it is not such a case in which extraordinary relief of anticipatory bail should be granted to the Petitioners-accused.

In view of these facts, and without expressing any opinion on the merits of the case, the present petition filed by Petitioners-Noorddin, Nabid, Azzid and Aarif for grant of anticipatory bail is, hereby, dismissed being devoid of any merit.