RIZWAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application for anticipatory bail has been filed in Case Crime No. 374 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.) Learned Ist Additional Sessions Judge, Roorkee, District Haridwar has rejected the Anticipatory Bail Application (No.545 of 2025) of the applicant on 31/10/2025.

(3.) According to the First Information Report dtd. 23/10/2025, the police received a secret information about the slaughtering of a cow and a bull on 22/10/2025 at about 22:00 o'clock. They raided the spot on the said information. They noticed that four persons were present on the spot. The informer of the police told them that the four persons at the spot are Rizwan (applicant), Usman, Ikrar and Raees. Seeing the police, all four persons ran away from the spot calling each other's names. The police recovered 100 kg. beef and other articles from the spot.