MOHD. SAKIB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these anticipatory bail applications arise from the same FIR, they are heard together and are being decided by this common order.

(2.) Applicants Mohd. Sakib and Mohd. Mufid seek anticipatory bail in Case Crime No.121 of 2024, under Sec. 3/6/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, and Sec. 3/11 of the Prevention of Cruelty to Animals Act, 1960 Police Station Jhabrera, District Haridwar.

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