ILIYAS 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.) An anticipatory bail application was filed by the applicant before the Sessions Court. Learned Additional District & Sessions Judge, Laksar, District Haridwar has rejected the said Application (ABA No.192 of 2025) on 16/12/2025.

(3.) According to the First Information Report, on 25/11/2022, a secret information was received by the police that Iliyas (applicant), Gulzar and Husan 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.