BA1/192/2026

Citation : 2026 Latest Caselaw 937 UK
Judgement Date : 12 February, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

BA1/192/2026 on 12 February, 2026

                                                                  COURT'S OR JUDGES'S ORDERS
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             with Signatures                                                    2026:UHC:851


                                 BAI No. 192 of 2026

                                 Hon'ble Ashish Naithani, J .

Mr. Gaurav Singh, learned counsel for the Applicant.

2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

3. Heard learned counsel for the parties.

4. This is the first Bail Application moved on behalf of the Applicant seeking regular bail in connection with FIR/Case Crime No. 821 of 2025, under Section 303(2) of the B.N.S., 2023, Section 3 of the Uttarakhand Protection of Cow Progeny Act, 2007, and Section 11 of the Prevention of Cruelty to Animals Act, 1960, registered at P.S. Manglour, District Haridwar.

5. Learned counsel for the Applicant submits that the Applicant has been falsely implicated and was not named in the FIR. His implication is subsequent and based solely on the police version, without any direct or independent evidence. The Applicant was neither apprehended from the spot nor was any recovery made from his possession; the alleged recoveries were from an open place accessible to all. It is further submitted that no scientific or forensic evidence connects the Applicant with the alleged offence.

6. Learned State Counsel opposed the Bail Application.

7. Considering the facts and circumstances of the case, and without expressing any opinion on the merits, this Court is of the view that the Applicant deserves to be enlarged on bail at this stage.

8. Accordingly, the Bail Application is allowed.

9. Let the Applicant be released on bail upon executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Court concerned.

10. All pending applications, if any, stand disposed of.

(Ashish Naithani, J.) 12.02.2026 Shiksha SHIKSHA BINJOLA Digitally signed by SHIKSHA BINJOLA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3410ef86ae41ec9fbabcd5dba6b3a2c24b5aa08b09c12f21822fbd40bf639b1c, postalCode=263001, st=UTTARAKHAND, serialNumber=FD80A2D028949381C52796A542D7FF0A9BED00E67B5283D205F18FE29BDF5DD9, cn=SHIKSHA BINJOLA Date: 2026.02.12 16:02:43 +05'30'