SEHNAWAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Sehnawaz is in judicial custody under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Sec. 132 of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.143 of 2025, registered at Kotwali Roorkee, District Haridwar.

(2.) As per the First Information Report dtd. 17/4/2025, the police party raided the spot on a secret information and recovered 110 kg. beef and other articles. The present applicant was arrested by the police.

(3.) Heard Mr. Bilal Ahmed, learned counsel for the applicant and Mr. G.S. Sandhu, learned Additional Advocate General for the State.