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
9 paragraphs · 139 wordsRavindra Maithani, J
Applicant Fahim is in judicial custody in FIR No. 101 of 2022, under Sections under Sections 3, 5, 11 of the Uttarakhand Protection of Cow Progeny
Act, 2007, Police Station Jhabreda, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties through video conferencing and perused the record.
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 of the like amount, to the
satisfaction of the court concerned.
This bail order be forwarded to concerned court as well as the concerned jail through e-mail also.