SHAHNAWAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed for regular bail in connection with the Case Crime No. 4 of 2025, registered at police station I.T.I., District Udham Singh Nagar under Sec. 3/5/11(1) of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) A secret information was received by the police party on 3/1/2025. The police party raided the spot. The present applicant and three co- accused per sons were arrested on the spot. The police party recovered 30 kg. of beef and cutting equipments etc. from the spot.

(3.) Heard Mr. Sanjay Kumar, learned counsel for the applicant and Mr. G.S. Sandhu, learned Additional Advocate General with Mr. Deepak Bharadwaj, learned Brief Holder for the State.