SUBHAAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Subhaan @ Behra is seeking anticipatory bail in FIR No. 0081 of 2020, under Ss. 3 and 11 of The Uttarakhand Protection of Cow Progeny Act, Police Station Bhagwanpur, District Haridwar.

(2.) Heard learned counsel for the parties and perused the material available in file.

(3.) Learned counsel for the applicants would submit that the applicant is innocent person and has been falsely implicated in the present case on the basis of the statement of the co-accused person.