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Judgment
10 paragraphs · 228 wordsRavindra Maithani, J
Applicant seeks anticipatory bail in Case Crime No.447 of 2022, under Section 6(1) and 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Section 11 of Animal Cruelty (Prevention) Act, 1960, Police Station Laksar, District Haridwar.
Heard learned counsel for the parties and perused the record.
Having considered, this Court is of the view that this is a case, in which the applicant should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowed.
The anticipatory bail application is allowed.
In the eventuality of arrest, the applicant shall be enlarged on bail on his furnishing a personal bond with two sureties, each in the like amount, by each one of them, to the satisfaction of the court concerned. In addition to it, the applicant shall also comply with the following conditions:-
(ii) The applicant shall not approach any witness in any manner, whatsoever.
(iii) The applicant shall not leave the country without prior permission of the court concerned.
(iii) The applicant shall deposit his passport with the court concerned. The passport may only be returned by the order of the court concerned. In case the applicant does not have passport, he shall give an undertaking to that effect to the court concerned.
(iv) The applicant shall also give an undertaking on (i) & (ii) above.