MUSAHID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present 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. 858 of 2023, registered at police station Kotwali Laksar, District Haridwar.

(2.) The applicant is in judicial custody under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(3.) According to the First Information Report dtd. 17/10/2023, the police party raided the house of the co-accused Parvez on a secret information. Police party recovered 60 Kg. beef and other articles from the spot. Four persons were present on the spot. Three persons, including the present applicant, were arrested, while, one person managed to escape from the spot.