BADRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Sec. 11 of the Prevention of Cruelty to Animals Act, 1960 in connection with the First Information Report No. 707 of 2023, registered at police station Bhagwanpur, District Haridwar.

(2.) On 1/10/2023, on the basis of a secret information received regarding cow slaughtering, informant-Rishikant Patwal, Sub-Inspector, along with other police personnel and Azad and Shahanwaz, public witnesses, raided the spot. Four persons were present on the spot. Seeing the police, they managed to escape from the spot. Azad and Shahanwaz told the police that Esheak's son Badra alias Muntaaj (present applicant) was also among those who fled from the spot.

(3.) Mr. Pranav Singh, Advocate, contended that the applicant, aged about 67 years, was not present on the spot. Nothing was recovered from his possession. He has been falsely implicated by Azad and Shahanwaz. Co-accused Mohd. Mustafa has already been granted bail by this Court. Applicant is not a previous convict. He is a permanent resident of District Haridwar, therefore, there is no chance of his absconding.