Rizwan vs State Of Uttarakhand

Alok Kumar Verma, J

This Application for anticipatory bail has been filed in Case Crime No. 374 of 2025, registered at Police Station Bhagwanpur, District Haridwar under Section 3, Section 5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

Learned Ist Additional Sessions Judge, Roorkee, District Haridwar has rejected the Anticipatory Bail Application (No.545 of 2025) of the applicant on 31.10.2025.

According to the First Information Report dated 23.10.2025, the police received a secret information about the slaughtering of a cow and a bull on 22.10.2025 at about 22:00 o’clock. They raided the spot on the said information. They noticed that four persons were present on the spot. The informer of the police told them that the four persons at the spot are Rizwan (applicant), Usman, Ikrar and Raees. Seeing the police, all four persons ran away from the spot calling each other’s names. The police recovered 100 kg. beef and other articles from the spot.

Heard Mr. Rajveer Singh, learned counsel for the applicant and Mr. Akshay Latwal, learned Assistant Government Advocate for the respondent.

Mr. Rajveer Singh, Advocate, has contended that the applicant was not present on the spot. He has been falsely implicated by the police. The alleged beef was not 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, Ikrar, Usman and Raees have already been granted anticipatory bail by this Court.

Mr. Akshay Latwal, Assistant Government Advocate, 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 Rizwan, 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