Naseem vs State Of Uttarakhand

Alok Kumar Verma, J

Present Bail Application has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.59 of 2023, registered at police station Kotwali Buggawala, District Haridwar under Section 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

As per FIR dated 31.05.2023, 170 kg. of beef and cutting tools were recovered from the spot. Present applicant was arrested.

Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mr. B.P.S. Mer, learned Brief Holder for the State.

Mr. Mohd. Safdar, Advocate, contended that nothing was recovered from the possession of the applicant; he has been implicated in the present matter; he has no criminal history; he is in custody since 31.05.2023, and, he is a permanent resident of District Haridwar.

On the other hand, learned counsel for the State has opposed the bail application orally.

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 – Naseem 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.