ABBAS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed seeking anticipatory bail in connection with FIR/Case Crime No. 391 of 2025, registered at Police Station Laksar, District Haridwar, for offences punishable under Ss. 3, 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(2.) As per the prosecution case, the FIR was lodged on 5/4/2025 on the basis of secret information received by the police that certain persons were illegally slaughtering a cow in a field. Upon reaching the spot, the police found that all the accused persons had fled away on seeing the police party. However, the police recovered approximately 150 kilograms of beef along with other equipment used for cow slaughter from the place of occurrence.

(3.) Heard Mr. Bilal Ahmed, learned counsel for the Applicant through video conferencing, and Mr. S.S. Chauhan, learned D.A.G. for the State of Uttarakhand, and perused the record.