USMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an anticipatory bail application moved by the applicants/accused Usman and Savej in Case Crime No.154 of 2025 under Sec. 3 and 5 r/w Sec. 11 of Uttarakhand Protection of Cow Progeny Act, 2007, P.S. Kotwali Gangnahar, District Haridwar.

(2.) As per the allegations made in the FIR, information was received at P.S. Kotwali Gangnahar that Aas Mohammad, Salman and the present applicants/accused, after slaughtering a cow, are making pieces of beef for the purpose of selling it. Acting upon the said information, the police conducted a raid at the spot, however, some persons who could not be recognized, managed to flee from the spot.

(3.) Learned counsel for the applicants/accused submits that the applicants/accused are not named in the FIR and that the applicants/accused have been falsely implicated in the instant case and have been made scapegoat. He further submits that there is no independent witness of the alleged incident and recovery, which creates serious doubt over the prosecution story. That apart, learned counsel for the applicants/accused submits that co-accused persons, namely, Aas Mohammad and Salman, who were arrested by the police and assigned the same role, have been granted bail by Coordinate Bench of this Court in BA1 No.84 of 2026, vide order dtd. 16/1/2026, thereby entitling the applicants to parity.