Furkan vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Furkan seeks anticipatory bail in Case Crime No. 912 of 2022, under Section 3/5/11 of the Uttarakhand Protection of Cow Progeny Act,

2007 and Section 3/11 of the Prevention of Cruelty to Animal Act, 1960, Police Station Manglour, District Haridwar.

Heard learned counsel for the parties and perused the record.

According to the FIR, on information having been received, the police raided a premises and recovered beef and other article from the house of the

co-accused. But the applicant managed to escape.

Learned counsel for the applicant would submit that the applicant has been falsely implicated; nothing was recovered from the possession of the

applicant.

Learned State counsel would submit that no separate objection is required to be filed, as such. The anticipatory bail application may be decided

based on the material available on record.

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 in the

like amount, to the satisfaction of the Arresting Officer (“AOâ€​). 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 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 AO. 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 AO.

(v) The applicant shall also give an undertaking on (i), (ii) & (iii) above.