LAWS(UTN)-2025-4-59

AHSAN Vs. STATE OF UTTARAKHAND

Decided On April 04, 2025
AHSAN Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The present Application has been filed by the applicant-Ahsan for regular bail under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 in case Crime No.96 of 2025, registered at Police Station Bhagwanpur, District Haridwar.

(2.) As per the First Information Report dtd. 23/3/2025, on a secret information, the police party raided the spot and recovered 150 kg of beef and other articles. There were three persons present on the spot. Seeing the police party, they called each other's name and asked to run away from the spot.

(3.) The present applicant was arrested on 24/3/2025.