Salman vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Salman seeks anticipatory bail in Case Crime No.304 of 2022, under Section 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Gangnahar, District Haridwar.

Heard learned counsel for the parties and perused the record.

According to the FIR, police raided a premises on 12.05.2022. They recovered 450 Kgs beef and other apparatus. Some of the co-accused were arrested, but the applicant and other co-accused managed to escape.

Learned counsel for the applicant would submit that co-accused, having similar role, have already been granted anticipatory bail.

Learned State Counsel does not dispute it. It is submitted that the material is already before the Court.

Having considered, this Court is of the view that this is a case, in which the applicant should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowed.

The anticipatory bail application is allowed.

In the eventuality of arrest, the applicant shall be enlarged on bail on his furnishing a personal bond in the sum of 20,000/- with two sureties, each in the like amount, to the satisfaction of the concerned court. In addition to it, the applicant shall also comply with the following conditions:-

(i) The applicant shall not approach any witness/victim in any manner, whatsoever.

(ii) The applicant shall not leave the country without prior permission of the concerned court.

(iii) The applicant shall deposit his passport with the court. The passport may only be returned by the order of the court concerned. In case the applicant does not have passport, he shall give an undertaking to that effect to the court concerned.

(iv) The applicant shall also give an undertaking on (i), (i) & (ii) above.