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Judgment
12 paragraphs · 247 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR/Case Crime No.0159 of 2020, under Sections 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Kotwali Roorkee, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that during investigation, police has released the applicant from police station. Now, charge-sheet has been submitted.
This fact is admitted by the learned State Counsel.
Having considered the entirety of facts, this Court is of the view that this is a case fit for anticipatory bail.
The anticipatory bail application is allowed.
In the eventuality of arrest, the applicant shall be enlarged on anticipatory bail subject to his furnishing a personal bond with two 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 not approach any witness 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 court concerned. The passport may only be returned by the order of the court concerned. In case, the applicant do not have passport, he shall give an undertaking to that effect to the court concerned.
(v) The applicant shall also give an undertaking on (i), & (ii) above.