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Judgment
8 paragraphs · 154 wordsRavindra Maithani, J
Applicants Islam, Mizan and Shahnawaz are in judicial custody in Case Crime No.35 of 2024, under Section 3/5/11 of the Uttarakahnd Protection of Cow Progeny Act, 2007, Police Station- Bhugawala, District-Haridwar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicants would submit that nothing was recovered from them; they have no criminal history.
Learned State Counsel would submit that the applicants were arrested from the spot.
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 applicants 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.