GULAB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Gulab and Husnain seek anticipatory bail in Case Crime No.612 of 2022, under Sec. 3/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 ('the Act'), Police Station Gangnaher, Roorkee, District Haridwar.

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

(3.) According to the FIR, the applicants were carrying cow progeny in a vehicle. When the police signalled the vehicle to stop, the applicants managed to escape.