NAZIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed for regular bail in connection with the Case Crime No.04 of 2025, registered at police station I .T.I ., District Udham Singh Nagar.

(2.) The applicant - Nazim is in judicial custody for the offence under Sec. 3/ 5/ 11 (1) of the Uttarakhand Protection of Cow Progeny Act, 2007.

(3.) On a secret information, the police party raided the spot on 3/1/2025. The present applicant and three co-accused were arrested on the spot. The police party recovered 30 kg of beef and cutting equipments etc. from the spot.