Mohd. Tasleem vs State Of Uttarakhand

Alok Kumar Verma, J

Applicant is in judicial custody under Section 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 in connection with Case Crime No. 505 of 2023, registered at police station Roorkee, District Haridwar.

Heard Mr. Mohd. Safdar, learned counsel for applicant and Mrs. Manisha Rana Singh, learned A.G.A. for State on the First Bail Application.

As per the allegations of the First Information Report dated 17.08.2023, Sub-Inspector, Nitin Bisht, informant, was busy in patrolling duty along with other police personnel. On a secret information, they raided the spot. Police party recovered 110 Kg. beef along with cutting tools from the spot. Applicant was arrested by the police party.

Mr. Mohd. Safdar, Advocate, submits that the applicant is an innocent person. He has been falsely implicated in the present matter. Nothing was recovered from the spot. No independent witness was present at the time of the alleged recovery. Applicant has no criminal history. He is a permanent resident of District Haridwar. Therefore, there is no chance of his absconding, and, the said offence is triable by Magistrate.

Mrs. Manisha Rana Singh, learned A.G.A., has opposed the bail application.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, there is no reason to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant – Mohd. Tasleem be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.