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Judgment
9 paragraphs · 146 wordsRavindra Maithani, J
The defect is ignored.
Applicant Sabir is in judicial custody in FIR No.534 of 2023, under Section 3/5/11of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station-Pathri, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail.
This fact is not disputed by learned State Counsel.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.