ASLAM QUERSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing the F.I.R. dated 05.11.2019 registered as F.I.R. No. 0503 of 2019, under Sections 3, 6 and 11 of Uttarakhand Protection of Cow Progeny Act, 2007 (for short the Act) and section 11 of The Prevention of Cruelty to Animals Act, 2007 , Police Station Bhagwanpur, District Haridwar and also for stay of arrest.

(2.) Heard learned counsel for the parties and perused the records.

(3.) In this case, an F.I.R. was lodged on 05.11.2019. According to it, on 05.11.2019, upon information having been received, when a house was raided, two persons were arrested along with animals and cutting instruments and one of them ran away. He is the petitioner.