YUNUS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody for the offence punishable under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 in Case Crime No.1163 of 2025, registered at Police Station Laksar, District Haridwar.

(2.) According to the First Information Report, on 18/11/2025, the police received a secret information that some persons are slaughtering a cow near sugarcane field. The police raided the spot. The police noticed that seven persons were present on the spot. They recovered 180.59 Kg. beef and other articles from the spot. The applicant was arrested while other six persons managed to escape from the spot.

(3.) Heard Mr. Bilal Ahmed, learned counsel for the applicant and Mrs. Sweta Badola Dobhal, learned Brief Holder for the respondent.