LAWS(UTN)-2023-11-53

FARMAN ALI Vs. STATE OF UTTARAKHAND

Decided On November 30, 2023
FARMAN ALI Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicants Farman Ali and Sonu @ Saga @ Shamshad seek anticipatory bail in Case Crime No.691 of 2023, under Sec. 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 23/11/2023, the police recovered beef and other articles from a place. Some of the persons were arrested at the spot, but the applicants managed to escape.