DILDAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Second Anticipatory Bail Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail in connection with Case Crime No. 326 of 2023, registered at Kotwali Manglaur, District Haridwar under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) As per FIR, informant Anurodh Vyas, Sub-Inspector, was busy on patrolling duty along with other police personnel on 2/5/2023. On a secret information, they raided the spot. They recovered 350 Kg of beef, cutting tools and a weighing scale kept under a dilapidated tin shed. Five persons were present on the spot. They managed to escape from the spot. Constable- Sushil Kumar identified the present applicants.

(3.) Mr. Rajveer Singh, learned counsel for the applicants through video conferencing.