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Judgment
10 paragraphs · 176 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Vivek Shukla, Advocate, for the applicants and Mr. J.S. Virk, AGA, for the State of Uttarakhand.
The applicants are in jail having been implicated in Case Crime No.123 of 2018, which has been registered under Sections 5, 6, 11 (1) and 11 (2) of
the Uttarakhand Protection of Cow Progeny Act, 2007, at Police Station â€" Kunda, District-Udham Singh Nagar.
Considering the overall evidence, which is presently available before this Court and the fact that the applicants are in jail since 08.07.2018, prima facie,
the applicants have been able to make out a case for bail. The bail application is allowed accordingly.
Let the applicants be enlarged on bail in the aforesaid crime on their executing a personal bond and two reliable sureties each of the equal amount to
the satisfaction of the court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application. It shall not be taken into
consideration at all in any other proceedings.