Shakir Ansari vs State Of Uttarakhand
2021 Latest Caselaw 347 UK

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                 First Bail Application No. 1967 of 2020
Shakir Ansari                                                   ....... Applicant

                                        Vs.

State of Uttarakhand                                             ..... Respondent
Present:
Mr. Mani Kumar, learned Advocate for the applicants.
Mr. Kuldeep Rawal, learned AGA along with Mr. Balvinder Singh, B.H. for the State of
Uttarakhand.


                                         &

                 First Bail Application No. 1968 of 2020
Salman Khan                                                     ....... Applicant

                                        Vs.

State of Uttarakhand                                             ..... Respondent
Present:
Mr. Mani Kumar, learned Advocate for the applicants.
Mr. Kuldeep Rawal, learned AGA along with Mr. Balvinder Singh, B.H. for the State of
Uttarakhand.


                                         &

                 First Bail Application No. 2014 of 2020
Ajeem Ali                                                       ....... Applicant

                                        Vs.

State of Uttarakhand                                             ..... Respondent
Present:
Mr. Mani Kumar, learned Advocate for the applicants.
Mr. Kuldeep Rawal, learned AGA along with Mr. Balvinder Singh, B.H. for the State of
Uttarakhand.


                                         &

                 First Bail Application No. 1986 of 2020
Danish Qureshi                                                  ....... Applicant

                                        Vs.

State of Uttarakhand                                             ..... Respondent
Present:
Mr. Shobit Batra, learned Advocate holding brief of Mr. S.K. Mandal, Advocate for the
applicant.
Mr. Kuldeep Rawal, learned AGA along with Mr. Balvinder Singh, B.H. for the State of
Uttarakhand.
                                   2



Hon'ble Ravindra Maithani, J.

A common question of law has been raised in these bail applications; hence, they are being decided by this common judgment.

2. The applicants - Shakir Ansari, Salman Khan, Ajeem Ali and Danish Qureshi are in judicial custody in Case Crime/FIR No.324 of 2020, under Sections 3/5/11(1) of The Uttarakhand Protection of Cow Progeny Act, 2007, Police Station - Sitarganj, District Udham Singh Nagar.

3. Heard learned counsel for the parties and perused the records.

4. According to the case, upon information having been received on 24.09.2020, the applicants were found in possession of 100 Kg beef along with cutting and weighing instruments.

5. Learned counsel for the applicants would submit that there is no independent witness of the alleged recovery; there is no criminal history against them; and they are in custody since 24.09.2020.

6. Learned State Counsel admits these factual aspects.

7. Having considered the facts, under the facts and circumstances of the case, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.

8. The bail applications are allowed.

9. Let the applicants - Shakir Ansari, Salman Khan, Ajeem Ali and Danish Qureshi be released on bail, on executing a personal bond by each one of them and furnishing two reliable sureties by each one of them, each of the like amount, to the satisfaction of the Court concerned.

(Ravindra Maithani, J.) (Vacation Judge) 15.02.2021 BS/SS