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Judgment
10 paragraphs · 213 wordsRavindra Maithani, J
Since all the bail applications arise from the same FIR, they are heard together and are being decided by this common order.
Applicants- Samoon, Shahrukh and Shadab are in judicial custody in Case Crime No.0166 of 2024, under Sections 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Section 25(1-B) (b) of the Arms Act, 1959, Police Station- Piran Kaliyar, District-Haridwar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 07.05.2024, police raided a premises and recovered beef and other articles and arrested the applicants.
It is the case of the applicants that it is a false case; there is no independent witness; they are not previous convict.
Learned State Counsel would submit that the applicants were arrested from the spot.
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 applications are allowed.
Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.