PARVEJ AALAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Second Anticipatory Bail Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 in connection with Case Crime No.349 of 2023, registered at police station Kotwali Bhagwanpur, District Haridwar under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) The First Anticipatory Bail Application was rejected on 18/7/2023 as withdrawn.

(3.) Mr. Rajveer Singh, Advocate, has submitted that in the First Anticipatory Bail Application, it was not mentioned that who is the owner of the motorcycle. Therefore, present Second Anticipatory Bail Application has been filed after withdrawing the First Anticipatory Bail Application.