CRLR/842/2025
2025 Latest Caselaw 6009 UK

Uttarakhand High Court

CRLR/842/2025 on 10 December, 2025

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                                      CRLR No. 842 of 2025
                                      Hon'ble Ashish Naithani, J.

Mr. Navneet Kaushik, learned counsel for the Revisionists.

2. Mr. Rakesh Negi, learned Brief Holder for the State.

3. The present criminal revision under Sections 438/442 of BNSS, 2023 is moved on behalf of the Revisionists to set-aside the impugned judgment and order dated 06.11.2025 passed by learned Additional Sessions Judge, Khatima, District Udham Singh Nagar in Criminal Appeal No.26 of 2024, titled as "Pradeep Singh & Anr. Vs. State of Uttarakhand" and the impugned judgment and order dated 27.06.2024 passed by learned Judicial Magistrate, Khatima, District Udham Singh Nagar in Criminal Case No.1389 of 2015, titled as "State vs. Pradeep Singh and Anr.", by which the learned courts below have convicted the Revisionists under Section 11(2) of the Uttarakhand Protection of Cow Progeny Act, 2007 with an imprisonment of one year along with fine of Rs.2000/- each and further under Section 11(d) of the Provention of Cruelty to Animals Act, 1960 with the fine of Rs.50/- each.

4. Heard.

5. Admit.

6. Objections, if any, to be filed by the Respondent by the next dated fixed.

7. List this matter on 16.12.2025.

(Ashish Naithani, J.) 10.12.2025 Akash