Bachchoo Lal, J. - (1.) Heard learned counsel for the applicant, learned AGA and perused the record.
(2.) Submission of learned counsel for the applicant is that the F.I.R. was lodged against 8 persons including the applicant. Recovery of one quintal beef has beef shown from the shop of the applicant. The applicant has not been apprehended on the spot. He has no concern with the alleged recovered beef. There is no independent witness of the alleged recovery and has been implicated in this case only for the purpose of harassment. There is no criminal history of the applicant and is in jail since 12.7.2019.
(3.) Per contra, learned AGA opposed the prayer for bail.;