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Judgment
9 paragraphs · 226 wordsRavindra Maithani, J
Applicants Kurban, Sanawwar, Tasawwar, Lukman, Sajid @ Tola are in judicial custody in Case Crime No.127 of 2024, under Sections 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Section 3/11 of the Prevention of Cruelty to Animals Act, 1960, Police Station- Jhabrera, District- Haridwar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 30.04.2024, police raided a premises and recovered. The police arrested some persons, but one person managed to escape.
Learned counsel for the applicants would submit that the person, who allegedly managed to escape from the place of incident, has already been granted anticipatory bail by this Court; there is no independent witness; applicants are not a previous convict.
Learned State Counsel would submit that the applicants have a criminal history, though he admits that the applicants are not a previous convict.
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.