MURSALIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail in connection with the Case Crime No.360 of 2023, registered at police station Bahadrabad, District Haridwar under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) As per the FIR, informant Pankaj Kumar, Sub-Inspector, along with other police personnel was busy in checking the vehicles on 8/9/2023. On a secret information, they raided the spot. There were four persons present on the spot, who were talking to each other by calling each other's name. Seeing the police, all the four persons managed to escape from the spot. The police party recovered 90 Kg. beef and a knife from the spot.

(3.) Mr. Mohd. Safdar, Advocate, contended that the applicants have been implicated in the present matter. They were not present on the spot. Nothing was recovered from their possession. They are permanent resident of District Haridwar, therefore, there is no chance of their absconding.