SAHID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant is in judicial custody for the offence punishable under 3, Sec. 5 read with Sec. 11(1) of the Uttarakhand Protection of Cow Progeny Act, 2007 in Case Crime No.740 of 2025, registered at Kotwali Manglaur, District Haridwar.

(2.) The First Bail Application (No.2402 of 2025) was dismissed as withdrawn on 16/12/2025 granting liberty to the applicant to file afresh.

(3.) According to the First Information Report dtd. 8/11/2025, the police informer informed the police that a person is coming with beef. The police saw a person coming (applicant), who started running away after seeing the police. He was apprehended. The police recovered 15 kg. beef from his possession. He was arrested at 5:15 hrs. on 7/11/2025.