AFZAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime No.447 of 2022, under Sec. 6(1) and 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Sec. 11 of Animal Cruelty (Prevention) Act, 1960, Police Station Laksar, District Haridwar.

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

(3.) Having considered, this Court is of the view that this is a case, in which the applicant should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowed.