GUFRAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with First Information Report No. 400 of 2021 registered with the Police Station Bahadrabad, District Haridwar for the offence under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Sec. 3/11 of the Prevention of Cruelty to Animals Act, 1960.

(2.) According to the First Information Report, on 9/11/2021, at around 15.35 hrs, 680 kg. beef, 15 cows along with cutting articles were recovered. The First Information Report was registered against the present applicant along with the co-accused persons.

(3.) Heard Ms. Reema Rana, the learned counsel holding brief of Mr. Mohd. Safdar, the learned counsel for the applicant and Mr. Rohit Dhyani, the learned Brief Holder for the State.