MUJAHID HASAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application for anticipatory bail has been filed in Case Crime No. 827 of 2025, registered at Police Station Laksar, District Haridwar under Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) According to the First Information Report, dtd. 15/8/2025, the police received a secret information on 14/8/2025 that some persons are selling beef in the sugarcane field. The police raided the spot. They recovered 15 kg beef and two motorcycles from the spot. The police arrested the co-accused Zakir while other persons managed to escape from the spot.

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