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Judgment
8 paragraphs · 141 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.408 of 2024, under Section 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station- Piran Kaliyar, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail.
Learned State Counsel admits this fact.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.