GULJAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application for anticipatory bail has been filed in Case Crime No.1110 of 2022, registered at Police Station Laksar, District Haridwar under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) Anticipatory Bail Application (ABA No.201 of 2025) of the applicants has been rejected by learned Additional District & Sessions Judge, Laksar, District Haridwar on 3/1/2026.

(3.) According to the First Information Report, on 25/11/2022, a secret information was received by the police that Iliyas (co-accused), Guljar and Husan (applicants) are slaughtering a cow in a sugarcane field of Meharban. The police raided the spot at 19:30 hrs. They noticed that three persons were present on the spot. They were talking among themselves by taking each other's names. Seeing the police, they took advantage of the darkness and managed to escape from the spot. The police recovered 85 Kg. beef and other articles from the spot.