MUNEER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Muneer and Asif seek anticipatory bail in Case Crime No.0282 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 28/3/2024, police raided a premises and recovered beef and other articles, but the applicants managed to escape from the place of incident.