KURBAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application for anticipatory bail has been filed in Case Crime No.1220 of 2025, registered at Police Station Laksar, District Haridwar under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) An anticipatory bail application was filed by the applicant before the Sessions Court. Learned Additional District & Sessions Judge, Laksar, District Haridwar has rejected the said Application (ABA No.190 of 2025) on 17/12/2025.

(3.) According to the First Information Report, on 3/12/2025, the police received a secret information that Kurban (applicant), Iqbal and Javed are going to slaughter a cow. The police raided the spot. All the three persons managed to escape from the spot. The police recovered 240 Kg. beef and other articles from the spot.