GULJAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No.475 of 2025, registered at Police Station Gangnahar, District Haridwar under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) According to the First Information Report, on 30/9/2025, the police received a secret information that some persons are slaughtering cows in a field. The police raided the spot and recovered 200 Kg. beef from the spot. The police noticed that four persons were present on the spot. Seeing the police, they managed to escape from the spot. Constable Ranveer and Constable Manmohan told that Guljar and Alam (applicants) were present on the spot who ran away.

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