PIKAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant writ petition has been filed by the petitioner seeking quashing of an FIR No. 437 of 2020, under Sections 3/6/11 (1) of the Uttarakhand Protection of Cow Progeny Act, 2007, Section 11 of Prevention of Cruelty to Animals Act, 1960 and Section 429 IPC, Police Station, Bhagwanpur, District Haridwar.

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

(3.) According to the FIR, on 15.09.2020, when a vehicle bearing Registration No. UK08GB0740 was intercepted, the driver and helper both managed to escape from their respective windows, police chased them, but could not apprehend them. The vehicle was a small truck, which was covered with a canvas and beneath it were many calfs dead and alive; they were brutally and in most cruel manner packed in that vehicle.