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Judgment
12 paragraphs · 212 wordsSUDHANSHU DHULIA, J. (ORAL)
Heard Mr. R.S. Azad and Mr. Manoj Joshi, Advocates for the applicants and Mr. J.S. Virk, AGA with Ms. Shivali Joshi, Brief Holder for the State.
The applicants are in jail having been implicated in Case Crime No. 290 of 2018, which has been registered under Sections 3/5 and 11 of the
Uttarakhand Protection of Cow Progeny Act, 2007, at Police Station Kotwali â€" Gangnaher, Roorkee, District Haridwar.
The applicants are in jail since 04.07.2018. Learned counsel for the applicants submits that the applicants were named in the first information report
and they were also not arrested on the spot.
Considering the overall evidence which is presently available before this Court and the fact that the applicants are in jail since 04.07.2018, prima facie,
the applicants have been able to make out a case for bail. The bail application is allowed accordingly.
Let the applicants be enlarged on bail in the aforesaid crime on their executing personal bond and two reliable sureties each of the equal amount to the
satisfaction of the Magistrate concerned/court concerned.
It is made clear that any observations made by this Court are only for the purposes of grant of bail. It shall not be taken into consideration at all in any
other proceedings.