FAIJAN Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner for quashing the F.I.R. dated 18.07.2017, registered as Case Crime No.264 of 2017, under Section 3/5/11 of the Uttarakhand Cow Progeny Act, registered at Police Station Ranipur, District Haridwar.

(2.) The facts, relevant to the writ petition, are that, on 18.07.2017, police received information from Mukbir that some persons are indulged in cow slaughtering. On receiving this information, police reached on the spot and recovered 30 Kg. beef and a Gandasa, which was used in the cutting of the meat.

(3.) Learned counsel for the petitioner submitted that the petitioner has falsely been implicated crime. He submitted that there is no independent eyewitness of the alleged incident. He submitted that the petitioner is not named in the F.I.R. Further, no recovery was made from the petitioner, hence, no offence against the petitioner is made out. He submitted that, in such circumstances, interim protection should be granted to the petitioner.