AMIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime No.123 of 2023, under Sec. 3/5/11(1) of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Pulbhatta, District Udham Singh Nagar.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, on 22/6/2023, police recovered beef and other articles from the co-accused, who had then revealed that they were taking the beef to the shop of the applicant, who is a seller.