AASH MOHAMMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.54 of 2023, registered at police station Buggawala, District Haridwar.

(2.) Applicant is in judicial custody under Sec. 307 of the Indian Penal Code, 1860, Sec. 3 read with Sec. 25 of the Arms Act, 1959, Sec. 3 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Sec. 11 of the Prevention of Cruelty to Animals Act, 1960.

(3.) Based on a secret information, received from the police informer, the police party raided the spot on 16/5/2023. Four persons were present on the spot. They were tying the legs of a cow. They opened fire on the police party. The police party also opened fire in self-defense. Applicant was arrested. He was shot on his leg. A pistol of 315 bore and one fired cartridge were recovered from his possession and eleven cows were recovered from the spot. Charge-sheet has been filed by the Investigating Officer after the completion of the investigation.