SAFDAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Second Anticipatory Bail Application, filed under Sec. 438 of the Code of Criminal Procedure, 1973 in connection with the First Information Report No.129 of 2016, registered at police station Kotwali Bhagwanpur, District Haridwar under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) First Anticipatory Bail Application was rejected on 31/7/2023 for non-prosecution.

(3.) Mr. Rajveer Singh, Advocate, contended that on 31/7/2023, counsel of the applicant was busy in other Court. Therefore, he could not appear before this Court.