IMRAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant- Imran is in judicial custody for the offence punishable under Sec. 3, Sec. 6 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Sec. 318 of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3 read with Sec. 11 of the Prevention of Cruelty to Animals Act, 1960 in Case Crime No.330 of 2025, registered at Police Station Bhagwanpur, District Haridwar.

(2.) According to the First Information Report dtd. 29/9/2025, the police raided the spot on a secret information. They noticed that six persons were present on the spot. Seeing the police, five persons managed to escape from the spot. The police recovered two cows, one Mahindra Scorpio vehicle (No.UK07B3891) and other articles from the spot. Applicant was arrested at 11:20 hrs.

(3.) Heard Mr. Bilal Ahmed, learned counsel for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for the respondent.