BIBA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR/Case Crime No.0159 of 2020, under Ss. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Kotwali Roorkee, District Haridwar. He has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that during investigation, police has released the applicant from police station. Now, charge-sheet has been submitted.