GULAM FARID AND SAHIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.272 of 2023, registered at police station Ranipur, District Haridwar under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) As per FIR dtd. 13/6/2023, 80 Kg. of beef was recovered from the spot. Applicants - accused persons were arrested.

(3.) Heard Mr. Mohd. Safdar, learned counsel for the applicants and Mr. V.S. Rathore, learned AGA for the State.