Ravindra Maithani, J
1. Applicant is in judicial custody in FIR No.298 of 2024, under Section 3/5/11(1) of the Uttarakhand Protection of Cow Progeny Act, 2007, Police
Station ITI, District Udham Singh Nagar.
2. Heard learned counsel for the parties and perused the record.
3. It argued by learned counsel for the applicant that nothing was recovered from the applicant; applicant has been falsely implicated; co-accused has
already been granted anticipatory bail.
4. Learned State Counsel would submit that the co-accused has different role.
5. 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.
6. The bail application is allowed.
7. Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the
satisfaction of the court concerned.
