LAWS(UTN)-2025-3-5

SHAHBAN ALI Vs. STATE OF UTTARAKHAND

Decided On March 26, 2025
Shahban Ali Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The present Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicants for grant of anticipatory bail under Sec. 3 and Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 in Case Crime No.96 of 2025, registered at Police Station Bhagwanpur, District Haridwar.

(2.) Heard Mr. Gaurav Singh, learned counsel for the applicants and Mr. Pradeep Lohani, learned Brief Holder for the State.

(3.) As per the FIR, on a secret information, the police party raided the spot on 23/3/2025. Three persons were present at the spot. Seeing the police party, they called each other's name and asked to run away from the spot. The police party recovered 150 kg. beef and other articles from the spot.