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
11 paragraphs · 236 wordsRavindra Maithani, J
Applicant Azeem has sought anticipatory bail in FIR No.12 of 2023, under Section 11 of the Prevention of Cruelty to Animals Act, 1960 and Sections 3/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Jhabreda, District Haridwar. He has sought his release on anticipatory 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 anticipatory bail and the applicant deserves to be enlarged on anticipatory bail.
The anticipatory bail application is allowed.
Let the applicant be released on anticipatory bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned. In addition to it, the applicant shall also comply with the following conditions:-
(i) The applicant shall co-operate with the investigation.
(ii) The applicant shall not approach any witness/victim in any manner, whatsoever.
(iii) The applicant shall not leave the country without prior permission of the concerned court.
(iv) The applicant shall deposit his passport with the Investigating Officer. The passport may only be returned by the order of the court concerned. In case, if he does not have passport, he shall give an undertaking to that effect to the Investigating Officer.
(v) The applicant shall also give an undertaking on (i), (ii) & (iii) above.