HUSAN ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No. 492 of 2020, under Sections 3, 5 & 11 of the Uttarakhand Protection of the Uttarakhand Cow Progeny (Protection) Act, 2007, Police Station Manglore, District Haridwar.

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

(3.) According to FIR, Police received information that the petitioner and one another person is committing cow slaughtering. The house was raided on 2nd August, 2020. From the house of the petitioner, beef and other instruments were recovered. The petitioner managed to scape. Learned counsel for the petitioner prays for directions that the petitioner may not be arrested mechanically.