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Judgment
6 paragraphs · 125 wordsRavindra Maithani, J
Applicants Salman Hussain and Liyakat Hussain are in judicial custody in Case Crime No.192 of 2024, under Sections 3/5/11(1) of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station-Thanna ITI, District- Udham Singh Nagar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
The bail application is allowed.
Let the applicants be released on bail on their executing a personal bond and furnishing two reliable sureties, each in the like amount, by each one of them, to the satisfaction of the court concerned.