LAWS(UTN)-2024-5-49

ALISHER Vs. STATE OF UTTARAKHAND

Decided On May 21, 2024
ALISHER Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicants Alisher and Jaheer @ Pappa seeks anticipatory bail in Case Crime No.279 of 2020 (Criminal Case No.41 of 2024), under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Jhabrera, District Haridwar.

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

(3.) According to the FIR, on 23/7/2020, police raided a premises and recovered beef and other articles, but the applicants managed to escape.