- (1.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.
(2.) It is submitted by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated. He further submitted that in fact, no recovery of any thing, as alleged by the prosecution has been made either from the possession of the applicant or at his pointing out and the allegation of the alleged recovery has been made just to make out a case against the applicant with a view to harass, victimize and exert pressure on him. He further submitted that there is no independent witness of the alleged recovery. The applicant is in jail since 21.09.2011. Keeping in view the nature of the offence, evidence, complicity of the accused, severity of punishment and submissions of the learned counsel for the parties, I am of the view that the applicant has made out a case for bail.
(3.) Let the applicant Imran involved in Case Crime No. 285 of 2011, under Sections 3/5/8 Cow Slaughter Act and 11 A.C. Act, P.S. Ram Chandra Mission, District Shahjahanpur be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned with the following conditions; (i)The applicant will not tamper with the evidence during the trial. (ii) The applicant will not pressurise/ intimidate the prosecution witness. (iii)The applicant will appear before the trial court on the date fixed. (iv)The applicant shall report to the police station concerned in the first week of each month to show his good conduct and behaviour. In case of breach of any of the above conditions , the court below shall be at liberty to cancel the bail. Bail Granted.;