Irfan vs State of Uttarakhand

Heard Mr. Manoj Joshi, Advocate holding brief of Mr. Rajendra Singh Azad, Advocate for the applicant and Mr. Subhash Tyagi Bhardwaj, Deputy Advocate General, for the State of Uttarakhand.

The applicant is in jail having been implicated in Case Crime No. 57 of 2017, which has been registered under Sections 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 at Police Station- Kotwali-Gangnaher, Roorkee, District-Haridwar.

Learned counsel for the applicant submits that co-accused, namely, Dilshad, Abid, Maherban and Riyasat were granted bail by this Court vide order dated 05.04.2017 in BA 1st No. 368 of 2017. The applicant is in jail since 04.07.2017.

Considering the overall evidence, which is presently available before this Court, prima facie, the applicant has been able to make out a case for bail at least on parity. The bail application is allowed accordingly.

Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties each of the equal amount to the satisfaction of the Magistrate 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.