NAFEES 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 petitioner on 29.06.2017 police received information that the petitioner is indulged in cow slaughtering. On receiving this information police reached on the spot and recovered 8 kg beef, a knife of 32 inch which was used in cutting the meat. Petitioner managed to escape.

(3.) Learned counsel for the petitioners submits that he has been scapegoat in the instant case and has falsely been implicated due to village politics. He submits that no veterinary officer was present to verify the fact that alleged meat was cow beef.