ABDULLAH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Irfan-Ul-Huda and Sri Furquan Ahmad Alvi, learned counsel for the petitioner, Sri Kailash Prakash Pathak, learned counsel for the Union of India, Sri Vikas Sahai, learned Additional Government Advocate for the State and perused the record.

(2.) The detention order dated 30.08.2017 passed by the District Magistrate, Azamgarh reads as under:

(3.) In addition to the afore-mentioned five persons, some unknown persons have also participated in the incident. It was also mentioned in the order of the District Magistrate that the police took into possession the articles used for slaughtering the cow and prepared the recovery memo. Due to attack by the others on the police party, people started running helter skelter and the situation has become tense. The police party could, somehow manage to escape and arrested the five persons. Thereafter a case was registered at case Crime No. 312 of 2017, under Sections 307 IPCSection 3/5/8 Prevention of Cow Slaughter ActSection 11 Gha Prevention of Animal Cruelty Act, at police station Ahraula, District Azamgarh against Irfan, Mohammad Sabir, Abdullah, Fahad, Irfan Quraishi, Shah Alam @ Pradhan, Farzana, Salman and Shana and some unknown persons on 207.2017 by the inincharge, police Station, Ahraula, District Azamgarh.