SAJED Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 22/3/2022 in connection with Crime No.154/2022 registered at Police Station Barwah, District Khargone (M.P.) for commission of offence punishable under Sec. 4, 6, 9 of Govansh Vadh Pratishedh Adhiniyam and under Sec. 11 of Prevention of Cruelty to Animals Act.

(2.) Learned counsel for the applicant submits that as per prosecution case itself applicant was found carrying the seized cows for the purpose of sale and not for slaughtering. During medical of the three animals , they were found healthy, therefore, allegation alleged against the applicant are totally false. He is in custody since 22/3/2022. Charge sheet has been filed. Trial will take time to conclude, therefore, in the aforesaid circumstances, applicant is entitled for grant of bail. Learned counsel for the applicant has also filed medical papers in support of his contention.

(3.) Learned Government Advocate for the non-applicant - State has opposed the application and prays for its rejection.