ARIF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Bail Application has been filed by the applicant for grant of regular bail in connection with the Case Crime No.05 of 2023, registered with Police Station Clement Town, District Dehradun for the offence under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) Heard Mr. Raj Kumar Singh, learned counsel for the applicant and Mr. Pramod Tiwari, learned Brief Holder for the State.

(3.) According to the First Information Report dtd. 13/1/2023, 56 kilograms beef along with cutting tools were recovered at the spot and the present applicant was arrested at the recovery site.