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Judgment
8 paragraphs · 224 wordsRavindra Singh, J.—Heard learned Counsel for the applicants, learned AGA and perused the record.
It is contended by the learned Counsel for the applicants that allegation of cow slaughtering is against the applicants. The applicants have been falsely implicated in the present case. The applicants are in jail since 2.6.2008.
In view of the facts and circumstances of the case and submissions made by the learned Counsel for the applicants and without expressing any opinion on the merits of the case the applicants is entitled to be released on bail.
Let the applicants Pappu Musalman, Raju Musalrnan and Mustafa involved in case Crime No. 435 of 2008 under section 3/5/8, Cow Slaughter Act and section 11, Pashu Krurata Adhiniyam, P.S.Tajganj, DistrictAgra be released on bail on their furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the Court concerned with the following conditions:
(i) That the applicants shall not tamper with the evidence.
(ii) The applicants shall report to the Court of C.J.M. concerned in the first week of each month till conclusion of the trial to show his good conduct and behaviour.
In default of the above conditions the bail granted to the applicants shall be deemed cancel and they shall be taken into custody by the C.J.M. concerned.
Application Allowed.