AARIF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Apprehending his arrest, applicant-accused has filed the present Application under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail in connection with the First Information Report No.323 of 2023, registered at police station Kotwali Roorkee, District Haridwar under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Sec. 353 of the Indian Penal Code, 1860.

(2.) As per FIR dtd. 16/5/2023, informant-Ashish Kumar, Sub-Inspector, was in patrolling duty along with other police personnel. On a secret information, they raided the spot. Four persons were present on the spot. Police recovered 275 Kg. beef, cutting tools and a electronic scales from the spot. Two accused persons Majid and Jubair were arrested. Two persons managed to escape from the spot. The name of the present applicant came to light in the confessional statements of the co-accused persons.

(3.) Mr. Gaurav Singh, Advocate, contended that the applicant has been falsely implicated in the present matter. He was not present on the spot. He has no criminal history, and, he is a permanent resident of District Haridwar, therefore, there is no chance of his absconding.