NAVED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Second Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail in connection with the Case Crime No.94 of 2021, registered at police station Bhagwanpur, District Haridwar under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) The First Anticipatory Bail Application (No.931 of 2023) was dismissed on 20/10/2023 as withdrawn granting liberty to the applicant to file a fresh Application under Sec. 438 of the Code of Criminal Procedure, 1973 in accordance with law.

(3.) As per the First Information Report dated 25.01.20021, informant Ranveer Singh Chauhan, Sub-Inspector, was busy in his patrolling duty along with other police personnel. On receiving an information from the police informer that a cow was being slaughtered in a Mango Orchard, a raid was conducted by the police party. Six persons were present on the spot. They were identified by the police party. The present applicant was also among those persons. Seeing the police, four persons, including the present applicant, managed to escape from the spot. Police party recovered five quintals beef, three axes, three knives and other articles from the spot. Two co-accused persons were arrested.