TAHIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Tahir and Aadil seek anticipatory bail in Case Crime No.0784 of 2023, under Sec. 3/6/11of the Uttarakhand Protection of Cow Progeny Act, 2007 and Sec. 11/3 of the Prevention of Cruelty to Animals Act, 1960, Police Station Kotwali Roorkee, District Haridwar.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, on 16/12/2023, police recovered some animals in a vehicle. The persons, who were apprehended, revealed it to the police that the animals were to be taken to the applicants. The animals belong to cow progeny.