SARFARAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application for anticipatory bail has been filed in Case Crime No.139 of 2025, registered at Police Station Kaliyar Sharif, District Haridwar under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Sec. 109(1) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3 read with Sec. 25 of the Arms Act, 1959.

(2.) According to the First Information Report dtd. 13/5/2025, an information was received by the Station House Officer from Sub-Inspector Pushkar Singh that some persons, after slaughtering a cow and after firing on the police party, ran away towards field/forest. The Station House Officer reached the spot and recovered 200 kg. beef and other articles from the spot. The police searched the said persons. Again, they opened fired on the police. One co-accused Naushad was arrested and one country made pistol was recovered. The co-accused Naushad told the police that Lambu alias Monu (applicant), Shadab and Vasim were also present who fled from the spot.

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