AFZAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Afzal is in judicial custody for the offence punishable under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 in Case Crime No.749 of 2024, registered at Police Station Bhagwanpur, District Haridwar.

(2.) As per the First Information Report, the police saw a motorcycle coming on 24/9/2024. The said motorcycle had no number plate on the front and a sack was kept on the motorcycle. Salman (co-accused) was driving the motorcycle. The police recovered 20 kg. beef from the said sack. Salman was arrested. He told the police that Afzal alias Jala (applicant), Sanawar, Aslam alias Tanda and Sadab had slaughtered a cow and he is going to sell the beef.

(3.) Heard Mr. Rajveer Singh, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent.