AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 123 wordsRavindra Maithani, J
Applicants Aalim, Nasir and Nasir are in judicial custody in FIR No.875 of 2023, dated 21.12.2023, under Sections 3/5/11 of The Uttarakhand Protection Of Cow Progeny Act, 2007, Police Station Bhagwanpur, District Haridwar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
The bail application is allowed.
Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.