MATEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Mateen is in judicial custody for the offence punishable under Sec. 3, Sec. 5 read with Sec. 11 (1) of the Uttarakhand Protection of Cow Progeny Act, 2007 in Case Crime No.151 of 2025, registered at Police Station ITI, District Udham Singh Nagar.

(2.) According to the First Information Report, on a secret information, the police raided the spot on 5/6/2025 and recovered 262 kg. beef and other articles from the spot. The applicant, the co-accused Sarfaraz and other co-accused were arrested.

(3.) Heard Mr. Mohd Safdar, learned counsel for the applicant and Mr. Pratiroop Pandey, learned Assistant Government Advocate for the respondent.