SMT. SEHNAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present application under Sec. 482 Crimial P.C., the applicant seeks to quash the charge sheet dated 03.03.2012 (Annexure 2 to the petition) along with order dated 18.03.2017 (Annexure 3 to the petition), as also the entire proceedings of criminal case no. 12676/2013, State Vs. Bhoora Teli & others, under Sections 5, 6 and 11 of the Uttarakhand Protection of Cow Progeny Act, 2007, pending in the court of Judicial Magistrate, Rudrapur, District Udham Singh Nagar.

(2.) Learned counsel for the applicant submitted that even if the entire contents of FIR filed against the applicant be presumed to be true, no case under Sec. 5, 6 and 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 (for short hereinafter referred to as 'the Act') is, prima facie, made out against him.

(3.) Learned counsel for the applicant drew attention of this Court towards Sec. 2(a) and 2(b) of the Act to show that only beef and cow progeny are prohibited under the Act.