ASGAR ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicant Asgar Ali seeking anticipatory bail in Case Crime No.510 of 2024 under Sec. 3 and Sec. 5 read with Sec. 11(1) of the Uttarakhand Protection of Cow Progeny Act, 2007, registered at Police Station Rudrapur, District Udham Singh Nagar.

(2.) As per the First Information Report, on a secret information, the police party raided the spot on 13/10/2024 and recovered 66 kgs. of beef from the spot. A person fled from the spot. Constable Amit Joshi and Constable Mahendra Kumar had told that the name of the person, who escaped from the spot, is Asgar Ali.

(3.) Heard Mr. R.K. Rawat, learned counsel holding brief of Mr. Ayush Saxena, learned counsel for applicant and Mr. G.S Sandhu, learned Additional Advocate General assisted by Mr. Deepak Bhardwaj, learned Brief Holder for the State.