SHAMSHER ALIAS MASIDA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No. 310 of 2020, under Sections 3, 5 & 11 of the Uttarakhand Protection of the Uttarakhand Cow Progeny (Protection) Act, 2007, and Sections 188 and 336 IPC and Section 51 (b) of the Disaster Management Act, 2005, Police Station Kotwali Roorkee, District Haridwar.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) According to FIR, upon information having been received, that the petitioner and other co-accused are committing cow slaughtering, the police raided and recovered 180 Kg. beef and other instruments but at the time the petitioner and other co-accused managed to escape.