INTJAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application for anticipatory bail has been filed in Case Crime No. 379 of 2025, registered at Police Station Bahadrabad, District Haridwar under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) On 30/9/2025, the police received a secret information that Intjar (applicant) and others are slaughtering cows in the forest. The police raided the spot. They noticed that six persons were present on the spot. The police recovered 200 kg. beef and other articles from the spot. Seeing the police, all six persons ran away from the spot.

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