USMAN 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 Case Crime No. 360 of 2023 registered at police station Bahadrabad, District Haridwar under Ss. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) As per the First Information Report dtd. 8/9/2023, informant Pankaj Kumar, Sub-Inspector, along with other police personnel was busy in checking the vehicles. 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. Police party recovered 90 Kg of beef and a knife from the spot.

(3.) Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mr. Rakesh Negi, learned Brief Holder for the State.