SUHAIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application for anticipatory bail has been filed in Case Crime No. 320 of 2025, registered at Police Station Bhagwanpur, District Haridwar under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) On 24/9/2025, the police received a secret information that Suhail, Furkan (applicants) and Munna alias Aftab are slaughtering cows. The police raided the spot. They noticed that four persons were present on the spot. Seeing the police, all four persons ran away from the spot. The police recovered 200 kg. beef and other articles from the spot.

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