FARMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail in connection with the Case Crime No. 160 of 2021 (Criminal Case No. 428 of 2022) registered at police station Jhabrera, District Haridwar under Ss. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) As per the First Information Report dtd. 6/5/2021, informant Mohan Kathait, Sub-Inspector, was busy in maintaining law and order along with other police personnel. On a secret information, they raided the spot. Three persons were present in the house of Jaheer (co-accused). Police party recognized all the three persons. Seeing the police, all the three persons managed to escape from the spot. Police party recovered 70 Kg of beef and other articles from the house of Jaheer. Upon conclusion of investigation, charge-sheet has been filed.

(3.) Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mr. M.K. Chand, learned A.G.A. along with Mr. Rakesh Negi, learned Brief Holder for the State.