IMRAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No.376 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 rejected the Anticipatory Bail Application (No.548 of 2025) of the applicant on 30. 10.2025.

(3.) According to the First Information Report, the informer of the police informed on 23/10/2025 that Imran alias Tailor (applicant) Chhota, Ikrar and Abdul Rahman alias Dulla are slaughtering a cow. The police raided the spot. The police noticed that four persons were present on the spot. The police recovered 210 kg. beef and other articles. They arrested two persons Abdul Rahman alias Dulla and Ikrar, while two persons managed to escape from the spot. The arrested persons told the police that they have slaughtered a cow with Imran alias Tailor (applicant) and Chhota alias Dalla.