FIROJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Firoj alias Foji is in judicial custody for the offence punishable under Sec. 3, Sec. 6 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 in Case Crime No.1207 of 2025, registered at Police Station Laksar, District Haridwar.

(2.) As per the respondent, on 28/11/2025, the police received a secret information that three persons are coming in a vehicle (Registration No.UK17CA5384). They are going to slaughter the cow. On the said information, the police had directed the driver of the said vehicle to stop the vehicle. A cow and a bull were found tied with a rope in the said vehicle. Two persons managed to escape from the spot. Sanowar alias Sanawwar, the driver of the vehicle, was arrested at 12:35 hrs. He told the police that he and Firoj (applicant) were taking the animals for slaughter.

(3.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. Pratiroop Pandey, learned Assistant Government Advocate for the respondent.