RAUF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in respect of First Information Report No.220 of 2023, registered at police station Piran Kaliyar, District Hairdwar 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.) As per FIR, 80 kg. of beef and two knives were recovered from the possession of the present applicant.

(3.) Heard Mr. Pankaj Kumar Sharma, learned counsel for applicant and Ms. Shivangi Gangwar, learned Brief Holder for the State.