KALEEM Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Mohd. Safdar, Advocate, for the applicant.

(2.) Mr. P.S. Saun, learned Deputy Advocate General, for the State/respondent no. 1.

(3.) The first information report was lodged by the respondent no. 2 under Sections 3/5/11 of Uttarakhand Protection of Cow Progeny Act, at Police Station Kotwali Manglaur, District Haridwar in which the name of the present applicant did not figure. The name of the present applicant surfaced during the investigation. After investigation the police filed the charge-sheet and consequently the learned Magistrate took cognizance in the matter and issued summons against the present applicant. Hence, the present application under Section 482 CrPC before this Court.