Sonu 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 the Case Crime No. 626 of 2023, registered at police station Kotwali Jawalapur, District Haridwar under Section 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

As per the First Information Report dated 21.08.2023, informant Vikas Rawat, Sub-Inspector, was busy in checking the vehicles along with other police personnel. On a secret information, they raided the spot. They recovered 03 quintals beef, an axe, two knifes and other articles from the spot. Applicant was arrested on the spot along with one co-accused Haseen.

Mr. Matloob Rawat, Advocate, contended that the applicant has been falsely implicated in the present matter. Nothing was recovered from his possession. Applicant is a permanent resident of District Haridwar, therefore, there is no chance of his absconding. He has no criminal history. He is in custody since 21.08.2023, and, the co-accused Haseen has been granted bail by this Court.

Mr. M.K. Chand, learned A.G.A., has opposed the bail application.

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 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.