IKRAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody for the offence under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 in Case Crime No.376 of 2025, registered at Police Station Bhagwanpur, District Haridwar.

(2.) As per the First Information Report dtd. 24/10/2025, a secret information was received by the police that Ikrar (applicant), Abdurrahman alias Dulla, Imran alias Tailor and Chhota are slaughtering a cow. The police raided the spot on the said information. They noticed that four persons were present on the spot. They recovered 210 Kg. beef and other articles from the spot. The present applicant and one co-accused Abdurrahman were arrested, while two persons managed to escape from the spot.

(3.) Heard Mr. Rajveer Singh, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent.