Sanowar Alias Sanawwar vs State Of Uttarakhand

Alok Kumar Verma, J

The applicant is in judicial custody for the offence punishable under 3, Section 6 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 in Case Crime No.1207 of 2025, registered at Kotwali Laksar, District Haridwar.

On 28.11.2025, the police received a secret information that three persons are coming in a vehicle (Registration No.UK17CA5384). They are going to slaughter a cow. On this information, the police directed to stop the said vehicle. A cow and a bull were found tied with a rope in the said vehicle. Two persons managed to escape from the spot. The driver of the vehicle was arrested at 12:35 hrs.

Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.

Mr. Mohd. Safdar, Advocate, contended that the applicant is an innocent person. He was not involved in the alleged offence. He has no criminal antecedents. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding.

Mrs. Rangoli Purohit, Brief Holder for the respondent has opposed the bail application orally.

Bail is the rule and committal to jail is an exception. Refusal of bail is a restriction on the personal liberty of the individual, guaranteed under Article 21 of the Constitution of India. The object of keeping the accused in detention during the investigation is not punishment. The main purpose is manifestly to secure the attendance of the accused.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, no reason is found to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merits 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-Sanowar alias Sanawwar 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.