Mohd. Sahil vs State Of Uttarakhand

Alok Kumar Verma, J

This Application has been filed for anticipatory bail in Case Crime No.335 of 2025, registered at Police Station Bhagwanpur, District Haridwar under Section 3, Section 5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

According to the First Information Report, on 05.10.2025, a secret information was received by the police that Sahil (applicant) and others are slaughtering a cow in a mango orchard. The police raided the spot and recovered 250 Kg. beef and other articles. They noticed that there were five persons on the spot. Seeing the police, all the persons managed to escape from the spot.

Heard Mr. Bilal Ahmed, learned counsel for the applicant and Mr. Virendra Singh Rawat, learned Assistant Government Advocate for the respondent.

Mr. Bilal Ahmed, submitted that the applicant has been falsely implicated by the police. He was not present on the spot. He is not a convicted person. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding.

Mr. Virendra Singh Rawat, Assistant Government Advocate has opposed the anticipatory bail application orally.

Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes imperative according to the peculiar facts and circumstances of the case.

Having heard the submissions of learned counsel for the parties and keeping in view of the facts and circumstances of the case, the present Application, filed for anticipatory bail, is allowed. It is directed that in the event of arrest of the applicant- Mohd. Sahil, he shall be released on anticipatory bail on executing a personal bond of Rs. 30,000/ - and two reliable sureties, each of the like amount, to the satisfaction of the Arresting Officer, subject to the following conditions: -

(i) Applicant shall cooperate with the Investigating Agency and he shall make himself available for interrogation by a police officer as and when required;

(ii) If the charge-sheet is filed, the applicant shall attend the trial court regularly and he shall not seek any unnecessary adjournment;

(iii) Applicant shall not directly or indirectly make any inducement, threat or promise to any person, acquainted with the facts of this case;

(iv) Applicant shall not leave the country without the previous permission of the trial court.

It is made clear that if the applicant misuses or violates any of the conditions, imposed upon him, the prosecution agency will be free to move the Court for cancellation of the anticipatory bail.