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 First Information Report No.434 of 2023, registered at police station Kotwali Manglour, District Haridwar under Section 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Section 3/11 of the Prevention of Cruelty to Animals Act, 1960 and Section 429 of the Indian Penal Code, 1860.

As per FIR dated 08.06.2023, 210 Kg. beef along with cutting equipments were recovered from the possession of the present applicant. He was arrested.

Heard Mr. Gaurav Singh, learned counsel for applicant and Mrs. Manisha Rana Singh, learned A.G.A. assisted by Mrs. Shewali Joshi, learned Brief Holder for State.

Mr. Gaurav Singh, Advocate, has submitted that the applicant has been implicated in the present matter; nothing was recovered from his possession; he is in custody since 08.06.2023; he has no criminal history, and, he is a permanent resident of District, Haridwar.

Mrs. Manisha Rana Singh, 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-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.