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Judgment
6 paragraphs · 121 wordsRavindra Maithani, J
Applicants- Imran and Pravej are in judicial custody in Case Crime No.44 of 2024, under Sections 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station- Buggawala, District- Haridwar. They have sought their release on 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 bail and the applicants deserve to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.