JULFAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Julfan is in judicial custody in Case Crime No.125 of 2024, under Ss. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Sec. 3/11 of the Prevention of Cruelty to Animals Act, 1960, Sec. 307 IPC and Sec. 4/25 of the Arms Act, 1959 ('the Act'), Police Station- Gangnahar Roorkee, District- Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 16/3/2024, police raided a premises and recovered beef and other articles, but the applicant managed to escape. In fact, it is also the case of the prosecution that the police party was attacked with a knife and with firearms.