Uttarakhand High Court
Jahur @ Jawal vs Unknown on 25 March, 2026
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2026:UHC:2120
BA 1st No.442 of 2026
Jahur @ Jawal Vs. State of Uttarakhand
Hon'ble Ashish Naithani, J.
Mr. Mohd. Safdar, learned counsel for the Applicant.
2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned AGA, for the State of Uttarakhand.
3. In the High Court of Uttarakhand, the present case arises from Bail Application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail for the Applicant - Jahur @ Jawal, who has been accused in Case Crime No.94 of 2026, under Sections 3, 5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, at Police Station Pathri, District Haridwar.
4. Learned counsel for the Applicant submits that the Applicant has falsely been implicated in the present matter and has been made scapegoat.
5. Considering the overall facts and circumstances of the case, the Applicant has made out a case for bail.
6. Accordingly, bail application is allowed. It is directed that the Applicant - Jahur @ Jawal, who has been accused in Case Crime No.94 of 2026, under Sections 3, 5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, at Police Station Pathri, District Haridwar, be released on bail on furnishing a personal bond with two reliable sureties each in the like amount to the satisfaction of the concerned court. The Applicant shall cooperate with the trial proceedings and shall not misuse the liberty granted to him.
(Ashish Naithani, J.) 25.03.2026 Nitesh/