Monu Alias Abdul Rahman vs State Of Uttarakhand

Alok Kumar Verma, J

The present Application has been filed for anticipatory bail in Case Crime No. 581 of 2025, registered at Police Station Laksar, District Haridwar under Section 3 and Section 5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

According to the First Information Report dated 31.05.2025, the police party received a secret information that Monu (present applicant) and others are slaughtering a cow in a sugarcane field. The police party raided the spot. The police party observed that there were five persons. Seeing the police, all the five persons managed to escape from the spot. The police party recovered 245 kg. beef and one two wheeler vehicle from the spot. Head Constable Shoorveer Tomar and Constable Ravindra Chauhan told that Monu (present applicant) was also among those who ran away.

Heard Mr. Bilal Ahmed, learned counsel for the applicant and Mr. G.S. Sandhu, learned Additional Advocate General for the respondent.

Mr. Bilal Ahmed, Advocate, contended that the applicant has been falsely implicated in the present matter. He was not present on the spot. Nothing was recovered from his possession. He is not a convicted person. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding, and, two co-accused of similar role, namely Tajim and Shamshad have been granted anticipatory bail by this Court.

Mr. G.S. Sandhu, Additional Advocate General, has opposed the anticipatory bail application orally.

Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes imperative according to the peculiar facts and circumstances of the case.

Having heard the submissions of learned counsel for the parties and keeping in view of the facts and circumstances of the case, the present Application, filed for anticipatory bail, is allowed. It is directed that in the event of arrest of the applicant Monu alias Abdul Rahman, he shall be released on anticipatory bail on executing a personal bond of Rs. 30,000/ - and two reliable sureties, each of the like amount, to the satisfaction of the Arresting Officer, subject to the following conditions: -

(i) Applicant shall cooperate with the Investigating Agency and he shall make himself available for interrogation by a police officer as and when required;

(ii) If the charge-sheet is filed, the applicant shall attend the trial court regularly and he shall not seek any unnecessary adjournment;

(iii) Applicant shall not directly or indirectly make any inducement, threat or promise to any person, acquainted with the facts of this case;

(iv) Applicant shall not leave the country without the previous permission of the trial court.

It is clarified that if the applicant misuses or violates any of the conditions, imposed upon him, the prosecution agency will be free to move the Court for cancellation of the anticipatory bail.