Ravindra Maithani, J
1. Applicants Islam, Mizan and Shahnawaz are in judicial custody in Case Crime No.35 of 2024, under Section 3/5/11 of the Uttarakahnd Protection of Cow Progeny Act, 2007, Police Station- Bhugawala, District-Haridwar. They have sought their release on bail.
2. Heard learned counsel for the parties and perused the record.
3. Learned counsel for the applicants would submit that nothing was recovered from them; they have no criminal history.
4. Learned State Counsel would submit that the applicants were arrested from the spot.
5. Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
6. The bail application is allowed.
7. Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.
