Sattar vs State Of Uttarakhand

Alok Kumar Verma, J

The applicant-Sattar has filed the present application for anticipatory bail in the Case Crime No. 109 of 2025, registered at Police Station Bhagwanpur, District Haridwar under Section 3, Section 5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

According to the First Information Report dated 04.04.2025, the police party raided the spot on a secret information and recovered 8 kg. beef from the spot. One co-accused Aneesa was arrested. She told the police that Kurban (co-accused) and Sattar (applicant) had brought beef to her to sell.

Heard Mr. Bilal Ahmed, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent.

Mr. Bilal Ahmed, Advocate, contended that the applicant has been falsely implicated by the co-accused. He was not involved in the said crime. He is not a convicted person. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding, and, Kurban, co-accused of the similar role, has already been granted anticipatory bail in ABA No.429 of 2025.

Mr. Tumul Nainwal, Assistant Government Advocate has opposed the anticipatory bail application orally.

Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes imperative according to the peculiar facts and circumstances of the case.

Having heard the submissions of learned counsel for the parties and keeping in view of the facts and circumstances of the case, the present application, filed for anticipatory bail, is allowed. It is directed that in the event of the arrest of the applicant-Sattar, he shall be released on anticipatory bail on executing a personal bond of Rs. 30,000/ - and two reliable sureties, each of the like amount, to the satisfaction of the Arresting Officer, subject to the following conditions: -

(i) Applicant shall cooperate with the Investigating Agency and he shall make himself available for interrogation by a police officer as and when required;

(ii) If the charge-sheet is filed, the applicant shall attend the trial court regularly and he shall not seek any unnecessary adjournment;

(iii) Applicant shall not directly or indirectly make any inducement, threat or promise to any person, acquainted with the facts of this case;

(iv) Applicant shall not leave the country without the previous permission of the trial court.

It is clarified that if the applicant misuses or violates any of the conditions, imposed upon him, the prosecution agency will be free to move the Court for cancellation of the anticipatory bail.