TANJEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Tanjeem has sought anticipatory bail in FIR No.12 of 2023, under Sec. 11 of the Prevention of Cruelty to Animals Act, 1960 and Ss. 3/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Jhabreda, District Haridwar. He has sought his release on anticipatory bail.

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

(3.) Having considered, this Court is of the view that it is a case fit for anticipatory bail and the applicant deserves to be enlarged on anticipatory bail.