Sonu Alias Rehman vs State Of Uttarakhand

Alok Kumar Verma, J

Present Application has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with First Information Report No.945 of 2022, registered at police station Manglaur, District Haridwar under Section 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

As per FIR dated 01.09.2022, on the secret information, police party raided the spot. Seeing the police, three persons, who were present on the spot, ran away calling each other’s name Anis, Sonu (present applicant) & Azad and asking each other to run away from the spot. 115 Kg. beef and cutting equipments were recovered from the spot.

Heard Mr. Ravi Bisht, learned counsel for the applicant and Mr. P.S. Uniyal, learned Brief Holder for the State.

Mr. Ravi Bisht, Advocate contended that applicant was not present on the spot. He has been falsely implicated in the present matter. He was arrested on 09.05.2023. He has no criminal history, and, he is a permanent resident of District Haridwar.

Learned counsel for the State has opposed the bail application. However, he has fairly submitted that applicant has no criminal history.

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