Aleem vs State Of Uttarakhand

Alok Kumar Verma, J

The applicant – Aleem is in judicial custody in Case Crime No.146 of 2025, registered at Police Station Bhagwanpur, District Haridwar for the offence under Section 3, Section 5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

According to the First Information Report dated 30.04.2025, a secret information was received by the police that Aleem (present applicant), Kaleem, Khursheed alias Kala, Sakib and others are slaughtering a cow. The police party raided the spot and observed that nine persons were present on the spot. The police party recovered 1000 kg. beef and other articles from the spot. The present applicant and the co-accused Sakib were arrested on the spot.

Heard Mr. Rajveer Singh, learned counsel for the applicant and Mr. G.S. Sandhu, learned Additional Advocate General for the State.

Mr. Rajveer Singh, Advocate, for the applicant contended that the applicant has been falsely implicated in the present matter. Noting was recovered from his possession. Despite sufficient opportunity, the police party did not call any independent person as witness. Applicant is not a convicted person. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding, and, Sakib, the co-accused of similar role, has already been granted regular bail by this Court.

Learned counsel for the State has opposed the bail application orally.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant – Aleem 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.