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Allahabad HC Awarded Rs. 4.75 Lakh Compensation Over Illegal Vehicle Confiscation in a Beef Case - (07 Aug 2026)

CRIMINAL

Allahabad HC quashed the confiscation of a vehicle under the Uttar Pradesh Prevention of Cow Slaughter Act, holding there was no evidence the cattle were being transported for slaughter. Finding the action based on assumptions, it also awarded Rs. 4.75 lakh compensation for the illegal confiscation.

Tags : VEHICLE; UTTAR PRADESH PREVENTION OF COW SLAUGHTER ACT; CONFISCATION  

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