Alok Kumar Verma, J
1. This Application for anticipatory bail has been filed in Case Crime No. 379 of 2025, registered at Police Station Bahadrabad, District Haridwar under Section 3, Section 5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, 2007.
2. On 30.09.2025, the police received a secret information that Intjar (applicant) and others are slaughtering cows in the forest. The police raided the spot. They noticed that six persons were present on the spot. The police recovered 200 kg. beef and other articles from the spot. Seeing the police, all six persons ran away from the spot.
3. Heard Mr. Rajveer Singh, learned counsel for the applicant and Mr. Akshay Latwal, learned Assistant Government Advocate for the respondent.
4. Mr. Rajveer singh, Advocate submitted that the applicant has been falsely implicated by the police. He was not present on the spot. He was not involved in the said offence. He has no criminal antecedents. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding.
5. Mr. Akshay Latwal, Assistant Government Advocate has opposed the bail application orally.
6. 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.
7. Having heard the submissions of learned counsel for the parties and keeping in view of the facts and circumstances of the case, without commenting on the merits of the case, the present Application, filed for anticipatory bail, is allowed. It is directed that in the event of arrest of the applicant Intjar, 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.
8. 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.
