Uttarakhand High Court
BA1/190/2026 on 12 February, 2026
COURT'S OR JUDGES'S ORDERS
Office Notes,
reports, orders or
SL
proceedings or
. Date
directions and
No
Registrar's order
with Signatures 2026:UHC:849
BAI No. 190 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. 44 of 2026, for the offences punishable under Sections 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, registered at P.S. Kotwali Manglour, District Haridwar.
5. The incident, as narrated in the FIR, is as below:-
"As per the prosecution case, on 18.01.2026 at about 17:15 hours, while the police party was on patrolling duty, they received information from the informant that a person was carrying beef. On his pointing out, a person was apprehended who was carrying a bag; from his possession, 2.5 kg of beef was recovered."
6. Learned counsel for the Applicant argues that the Applicant has been falsely implicated and is languishing in jail since 19.01.2026. It is further submitted that there is no evidence on record to show that the Applicant had slaughtered any cow progeny, nor was he involved in the alleged act; hence, he has been implicated on the basis of a concocted story. There is no public witness to the alleged recovery. It is further submitted that there is no evidence of slaughtering and that the case is merely of transporting beef; as such, no offence under Section 5 of the Uttarakhand Protection of Cow Progeny Act, 2007 is made out.
7. Learned State Counsel opposed the bail application.
8. Considering the facts and circumstances of the case, and without expressing any opinion as to the final merits of the case, this Court is of the view that the Applicant deserves to be enlarged on bail at this stage.
9. The Bail Application is allowed.
10. 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.
11. All pending applications, if any, stand disposed of.
(Ashish Naithani, J.) 12.02.2026 SHIKSHA Shiksha Digitally signed by SHIKSHA BINJOLA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3410ef86ae41ec9fbabcd5dba6b3a2c24b5aa08b09c1 2f21822fbd40bf639b1c, postalCode=263001, BINJOLA st=UTTARAKHAND, serialNumber=FD80A2D028949381C52796A542D7FF0A9BED 00E67B5283D205F18FE29BDF5DD9, cn=SHIKSHA BINJOLA Date: 2026.02.12 16:01:51 +05'30'