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Judgment
6 paragraphs · 125 wordsRavindra Maithani, J
Applicant Shaharukh is in judicial custody in FIR No.0572 of 2023, under Section 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Section 3/11 of the Prevention of Cruelty to Animals Act, 1960, Police Station- Bahadrabad, District- Haridwar. He has sought his 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 applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.