ISHRAR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking the following relief:

(2.) The facts, relevant to the writ petition, are that, on 06.04.2018, police received information from Mukbir that the petitioner alongwith two co-accused are indulged in cow slaughtering. On receiving this information, police reached on the spot and recovered case property, which is mentioned in the recovery memo. It is also stated in the F.I.R. that police tried to catch the petitioner and two coaccused; but, they fled away from the spot.

(3.) Learned counsel for the petitioner submitted that allegations made against the petitioner in the impugned F.I.R. are totally false and, therefore, protection should be granted to the petitioner. He submitted that the petitioner was not arrested from the spot and the house, where the alleged crime was committed, does not belong to him.