SARTAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sartaj @ Bora seeks anticipatory bail in Case Crime No.026 of 2024, under Sec. 3/6/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Pulbatta, District Udham Singh Nagar.

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

(3.) According to the FIR, on 4/2/2024, police raided a premises and recovered beef and other articles, but the applicant managed to escape.