IKRAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No. 374 of 2025, registered at Police Station Bhagwanpur, District Haridwar under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) Learned Ist Additional Sessions Judge, Roorkee, District Haridwar dismissed the Anticipatory Bail Application of the applicant on 30/10/2025.

(3.) According to the First Information Report dtd. 23/10/2025, the police received a secret information on 22/10/2025 that Ikrar, Usman, Raees (applicants) and Rijwan are slaughtering a cow and a bull. The police raided the spot and recovered 100 kg. beef and other articles. The informer, seeing the persons present at the spot, told the police that they are Ikrar, Usman, Raees (applicants) and Rijwan. The said persons managed to escape from the spot.