Ravindra Maithani, J
1. Applicant seeks anticipatory bail in Case Crime No.634 of 2024, under Sections 3/5/11 of the Uttarakahnd Protection of Cow Progeny Act, 2007, Police Station Kotwali Roorkee, District Haridwar.
2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, on 03.10.2024, information was received that the applicant and other co-accused are slaughtering a cow. The police reached at the spot and recovered beef and other articles, but the applicant and the co-accused managed to escape.
4. It is the case of the applicant that merely based on some information of the informant, the applicant has been involved in the case; nothing was recovered from him; he is not a previous convict.
5. Learned State Counsel would submit that no separate objection is required to be filed, as such. The anticipatory bail application may be decided based on the material available on record. She would submit that based on the information of the informant, the police reached at the spot, but the applicant and the co-accused managed to escape.
6. Having considered, this Court is of the view that this is a case, in which the applicant should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowed.
7. The anticipatory bail application is allowed.
8. In the eventuality of arrest, the applicant shall be enlarged on bail on his furnishing a personal bond with two sureties, each in the like amount, to the satisfaction of the Arresting Officer (“AO”). In addition to it, the applicant shall also comply with the following conditions:-
(i) The applicant shall co-operate with the investigation.
(ii) The applicant shall not approach any witness in any manner, whatsoever.
(iii) The applicant shall not leave the country without prior permission of the court concerned.
(iv) The applicant shall deposit his passport with the AO. The passport may only be returned by the order of the court concerned. In case the applicant does not have passport, he shall give an undertaking to that effect to the AO.
(v) The applicant shall also give an undertaking on (i), (ii) & (iii) above.
