SAHRUKH AND ANOTHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Second Anticipatory Bail Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 3/6/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Sec. 3 read with Sec. 11 of the Prevention of Cruelty to Animals Act, 1960 in connection with the Case Crime No. 225 of 2017 (Criminal Case No. 433 of 2018), registered at police station Raiwala, District Dehradun.

(2.) The First Anticipatory Bail Application was dismissed as withdrawn on 6/9/2023 granting liberty to the applicants to file a fresh Application under Sec. 438 of the Code of Criminal Procedure, 1973, as per law.

(3.) On 10/12/2017, informant Anil Kumar Joshi, In-charge Inspector, was present in Raiwala police station area along with other police personnel to prevent cow smuggling. An attempt was made to stop a vehicle (Tata Super ACC No. UK08AC-3646) on a secret information. Mantzeer, driver of the said vehicle, tried to run away. Police recovered four cows and three calves from the said vehicle. Mantzeer was arrested. He stated that the said cows and calves had been ordered by Sahrukh and Fareed alias Sheru (present applicants) for slaughter.