Irshad And Three Others vs State Of Uttarakhand

Alok Kumar Verma, J

The applicants are in judicial custody under Section 3, Section 5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 in Case Crime No.188 of 2025, registered at Kotwali Roorkee, District Haridwar.

According to the First Information Report, the police party received a secret information on 18.05.2025 that one Wakil, the co-accused, has kept beef in his house. The police party raided the spot. They recovered 150 kg. beef from the spot. The present applicants were arrested on the spot, whereas Wakil, the co-accused, fled from the spot.

Heard Mr. Mohd. Safdar, learned counsel for the applicants and Mr. Pradeep Lohani, learned Brief Holder for the State.

Mr. Mohd. Safdar, Advocate, for the applicants contended that the applicants have been falsely implicated in the present matter. As per the First Information Report, the cow was slaughtered somewhere else and the applicants were arrested. There was no independent witness of the alleged offence and no effort was made to associate any independent witness. The alleged beef was recovered from the house of the co-accused Wakil. The co-accused Wakil has already been granted anticipatory bail by this Court on 06.06.2025. The applicants are not convicted persons. They are permanent residents of District Haridwar, therefore, there is no possibility of their absconding.

Mr. Pradeep Lohani, learned Brief Holder for the State 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, without expressing any opinion as to the merit of the case, this Court is of the view that the applicants deserve bail at this stage.

The Bail Application is allowed.

Let the applicants Irshad, Zulfiqar, Imtiyaj and Aziz be released on bail on their executing a personal bonds and furnishing two reliable sureties, each in the like amount, by each one of them, to the satisfaction of the court concerned.