SHAHNAJAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an Application, filed under Sec. 438 of the Code of Criminal Procedure, 1973, for grant of Anticipatory Bail in connection with the First Information Report No. 280 of 2023, registered at police station Kotwali Bhagwanpur, District Haridwar under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Sec. 353 of the Indian Penal Code, 1860.

(2.) Heard Mr. Rajveer Singh, learned counsel for applicant and Mrs. Manisha Rana Singh, learned A.G.A. assisted by Mrs. Shivali Joshi, learned Brief Holder for State.

(3.) As per the First Information Report dtd. 13/5/2023, on a secret information, police party raided the spot. Six persons were present on the spot. 312 Kg of beef along with cutting tools were recovered from the spot. One co-accused Meharban was arrested. Five other persons managed to escape from the spot. The co-accused Meharban stated in his confessional statement that he along with Shahnajar (present applicant) and other co-accused persons had slaughtered two cows on the spot.