Ravindra Maithani, J
1. Applicant Savez is in judicial custody in FIR No.0889 of 2023, under Section 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007,
Police Station- Bhagwanpur, District- Haridwar. He has sought his release on bail.
2. Heard learned counsel for the parties and perused the record.
3. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
4. The bail application is allowed.
5. Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the
satisfaction of the court concerned.
