MANNOON AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the First Bail Application.

(2.) The applicant- Mannoon Ahmad alias Babu is in judicial custody in Case Crime No.47 of 2025, registered at Police Station Pulbhatta, District Udham Singh Nagar under Sec. 3, Sec. 5 read with Sec. 11(1) of the Uttarakhand Protection of Cow Progeny Act, 2007.

(3.) As per the First Information Report, on a secret information, the police party raided the spot and recovered 12 kg of beef and other articles on 30/3/2025. The police party observed that there were two persons on the spot. The police party arrested the present applicant, whereas co-accused Amil alias Guddu managed to escape from the spot.