KHALID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Khalid seeks anticipatory bail in Case Crime No.0027 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 Bhagwanpur, District Haridwar.

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

(3.) According to the FIR, on 12/1/2024, police raided a premises and recovered a cow, which was to be slaughtered by the applicant and others. The FIR records that the applicant managed to escape.