IMRAN Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) Respondent no.3 got lodged an FIR on 19.05.2018 with the allegation that on information of Mukhbir police raided the village wherein 3-4 houses cow slaughtering is going on and the said persons are selling the cow beef. It is alleged that from one house accused Nafees was arrested and one person managed to escape; From the said house cow beef and weapons meant for cow slaughtering were recovered. It is alleged that in the house of the petitioner also cow slaughtering was going on but petitioner and other accused persons managed to escape.

(3.) Learned counsel for the petitioner submits that petitioner has falsely been implicated in the instant case. He submits that that petitioner is not arrested on the spot and there is no recovery from the petitioner. He submits that petitioner is only implicated only on the basis of confessional statement of co-accused Nafees. He further submits that petitioner undertakes that in case some protection is granted to the petitioner, he will fully cooperate in the investigation.