AFZAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Present petition has been filed for the following reliefs:-

(2.) The facts relevant to the writ petition are that on 23.07.2017 at about 05:30 pm respondent no.3- complainant alongwith other police personnel was on patrolling duty. The complainant received information that in village Darau adjacent to cemetery some people were indulged in cow slaughtering and selling of beef. On receiving this information, police reached on the spot. It is stated that as soon as the police reached there, one person having seen the police flee from the spot. It is stated that police arrested the four persons namely, Aheshan Khan, Rashid Hussain Khan, Bundan Khan and Ishaq Ahmad. It is stated that from the pointing out of these persons two axe, four knives, one patal, one sooja and 40 kg beef were recovered. It is stated that on interrogation the arrested persons disclosed that the person who ran away from the spot was Afzal (petitioner).

(3.) Learned counsel for the petitioner submits that he has been made scapegoat in the instant case and has falsely been implicated. He submits that there was no public witness. He submits that there was no credible material against the petitioner.