FURKAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Furkan seeks anticipatory bail in Case Crime No. 912 of 2022, under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Sec. 3/11 of the Prevention of Cruelty to Animal Act, 1960, Police Station Manglaur, District Haridwar.

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

(3.) According to the FIR, on information having been received, the police raided a premises and recovered beef and other article from the house of the co-accused. But the applicant managed to escape.