NAWAZ KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No. 322 of 2025, registered at Police Station Jhabrera, District Haridwar under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) The Anticipatory Bail Application of the applicant has been rejected by the learned Ist Additional Sessions Judge, Roorkee, District Haridwar on 18/2/2026.

(3.) As per the First Information Report dtd. 7/11/2025, the police received a secret information on 6/11/2025 that Nawaz Khan (applicant), Shamshad, Irtaza alias Dhaba, Subhan, Abbas and Azim are slaughtering a cow. They raided the spot. They noticed that six persons were present on the spot. Seeing the police, they managed to escape from the spot. The police recovered 200 kg. beef and other articles from the spot.