MOHD. JAVED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant- Mohd. Javed seeks anticipatory bail in FIR No.0522 of 2018, under Ss. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Gangnahar, District Haridwar.

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

(3.) According to the FIR, on 28/10/2018, police recovered beef and other articles, but all the persons present at the spot, including the applicant, managed to escape.