JAVED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed by the applicant-Javed for regular bail in connection with the case Crime No.63 of 2025, registered at Kotwali Roorkee, District Haridwar.

(2.) The applicant-Javed is in judicial custody under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(3.) As per the First Information Report, on a secret information, the police party raided the spot on 21/2/2025. The police party recovered 250 kg of beef, one motorcycle and other articles from the spot. There were seven persons on the spot. Six persons managed to escape from the spot. The present applicant was arrested by the police party on the spot.