(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 3/ 5/ 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 in connection with the Case Crime No.852 of 2021, registered at police station Manglour, District Haridwar.
(2.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. B.C. Joshi, learned A.G.A. for the State.
(3.) Learned counsel for the State has opposed the Anticipatory Bail Application orally and submitted that on 9/9/2021, 632 Kg. of beef along with other articles were recovered from the spot. A co-accused, namely, Furkan was arrested. Two co-accused managed to escape from the spot. Co-accused Furkan disclosed the name of the present applicant.