NADEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Nadeem and Wasim seek anticipatory bail in Case Crime No.232 of 2024, under Sec. 3/5/11(1) of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Sitarganj, District Udham Singh Nagar.

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

(3.) According to the FIR, on 5/7/2024, police raided a premises and recovered beef and other articles, but the applicants managed to escape from the place of incident.