Sakib vs State Of Uttarakhand

Alok Kumar Verma, J

The applicant- Sakib is in judicial custody for the offence under Section 3, Section 5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

According to the First Information Report dated 30.04.2025, a secret information was received by the police that Khursheed alias Kala, Aleem, Sakib (present applicant) and others are slaughtering a cow. The police party raided the spot and observed that nine persons were present on the spot. The police party recovered 1000 kg of beef and other articles from the spot. The present applicant was arrested on the spot.

Heard Mr. Rajveer Singh, learned counsel (through video conferencing) for applicant and Mr. Pradeep Lohani, learned Brief Holder for State.

Mr. Rajveer Singh, Advocate, submitted that the applicant has been falsely implicated in the present matter. Nothing was recovered from his possession. Despite sufficient time and opportunity, the police party did not call any independent person as witness. Applicant is not a previous convict. He is a permanent resident of District Haridwar, and, he is in custody since 30.04.2025.

Mr. Pradeep Lohani, learned Brief Holder, 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, 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 – Sakib 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.