SAAJID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant is in judicial custody for the offence under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 in Case Crime No.284 of 2025, registered at Police Station Jhabrera, District Haridwar.

(2.) According to the First Information Report dtd. 18/9/2025, a secret information was received by the police on 17/9/2025 that Saajid (applicant) and others are slaughtering a cow in poplar field. The police raided the spot and recovered 190 Kg. beef and other articles from the spot. The applicant was arrested.

(3.) Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for respondent.