Sakeel vs State Of Uttarakhand

Alok Kumar Verma, J

Present 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. 383 of 2023, registered at police station Ranipur, District Haridwar under Section 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

As per the First Information Report dated 27.08.2023, informant Arjun Kumar, Sub-Inspector, was busy in checking the vehicles along with other police personnel. On a secret information, they raided the spot. They recovered 40 Kg. beef along with cutting tools from the spot. Applicant was arrested.

Mr. Gaurav Singh, Advocate, submits that the applicant has been falsely implicated in the present matter. Nothing was recovered from the spot. The said recovery was planted. Applicant is not a previous convict. He is a permanent resident of District Haridwar, therefore, there is no chance of his absconding.

Mr. Saurabh Pandey, Brief Holder, 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 – Sakeel 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.