JAHANGEER Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed for quashing the F.I.R. No.0230 of 2019, under Sec. 3 and 11 of Uttarakhand Cow Progeny Act 2007, Police Station Bhagwanpur, District Haridwar.

(2.) Heard and perused the records.

(3.) According to F.I.R., on 26/5/2019 upon information having being received that a bull is to be killed by the petitioner, police party reached at the spot, which was in a jungle. The police team noticed that there was a vehicle from which bull was being unloaded. The bull's legs were tied up with rope and the persons, who were there, were holding knives and other heavy cutting weapons. Sensing the fear, the petitioner and other associate ran away from the spot.