ASLAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an Application for anticipatory bail in Case Crime No.300 of 2025, registered at Police Station Bahadarabad, District Haridwar under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) According to the first Information Report, on a secret information, the police party raided the spot on 24/7/2025. It was noticed by the police party that four persons were present at the spot. The police party recovered 200 Kg. beef, one knife and other articles from the spot. Two persons Mustafa and Adnan were arrested on the spot. Two persons managed to escape from the spot. The Constable Ankit recognized the present applicant. The arrested persons told the police that Aslam (applicant) was also among those who fled from the spot.

(3.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.