Hasan Mohd. @ Hassa vs State Of Haryana

SHALINI SINGH NAGPAL, J. (oral)

Petitioner seeks anticipatory bail in case arising out of FIR No.61 dated 08.05.2026, under Sections 3, 13(1), 8, 13(2) of Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015, Police Station Bichhor, District Nuh. This is the first petition for anticipatory bail.

It is alleged that on 08.05.2026, police party received secret information that petitioner along with co-accused was involved in the business of Cow Slaughtering. Accordingly, police party raided the place disclosed by the secret informer and found six persons slaughtering cows on the bank of canal. On seeing the police party they fled from the spot. Two oxen with necks cut, tied with ropes and skin scattered everywhere along with one motor cycle, four legs of ox and slaughtering weapons one knife, one axe, one wooden log and two ropes were recovered from the spot.

Learned counsel for the petitioner submits that petitioner was innocent and had been falsely implicated. The case was based on secret information. Incident was of dark night. No one was arrested at the spot. Only motor cycle was recovered, which did not belong to petitioner. All witnesses to be examined in the case were police officials, who the petitioner could not influence. Learned counsel further argued that recovery had been effected and custodial interrogation of the petitioner was not required. Petitioner, who had no link with the crime, thus, deserved the concession of anticipatory bail.

Notice of motion.

Mr. Vikas Bhardwaj, AAG Haryana, who is present in the Court accepts notice on behalf of respondent-State and has opposed the prayer for anticipatory bail submitting that co-accused Mustakeem who had identical role, applied for anticipatory bail which was declined by this Court on 16.06.2026. Petitioner was involved in one other FIR of similar nature. The offence was serious in nature and custodial interrogation of the petitioner was required to interrogate him regarding the modus-operandi.

Anticipatory bail being an extra-ordinary remedy is to be granted only in exceptional circumstances, where the Court is prima facie of the view that the accused has been falsely involved in the crime. Petitioner is involved in one more FIR No.220 dated 04.12.2020, under sections 5, 13(2) of HGSG Act, Police Station Bichhor, District Nuh. Anticipatory bail petition filed by co-accused Mustakeem was declined by this Court vide order dated 16.06.2026. Allegations against the petitioner are not on a better footing. Investigation is at initial and crucial stage and there are no extraordinary circumstances made out to extend the benefit of anticipatory bail.

Dismissed.

Nothing observed hereinabove shall be taken as an expression of opinion on merits of the case.

All the pending miscellaneous applications, if any, stand disposed of.