MAHMOOD @ MOODA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Mahmood @ Mooda is in custody in Case Crime No. 552 of 2019 under Sections 3, 5 and 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 at Police Station-Kotwali Laksar, District Haridwar. The applicant has sought his release on bail.

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

(3.) According to the F.I.R., on 29.08.2019, 70 kg beef was recovered from the possession of the co-accused. According to the case, the applicant was named by one of the co-accused.