JAMEEL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime No.0955 of 2024, under Ss. 3/5/11 of the Uttarakahnd Protection of Cow Progeny Act, 2007, Police Station Laksar, District Haridwar.

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

(3.) According to the FIR, on 23/9/2024, police arrested co-accused with beef. He named the applicant as the person, who was also involved in the offence.