Alauddin vs State Of Uttarakhand
2025 Latest Caselaw 3903 UK

Uttarakhand High Court

Alauddin vs State Of Uttarakhand on 28 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

       HIGH COURT OF UTTARAKHAND AT NAINITAL

        Anticipatory Bail Application No. 420 of 2025


Alauddin                                                   ...Applicant

                                Versus

State of Uttarakhand                                     ....Respondent



     Present:-
         Mr. Mohd. Safdar, Advocate for the applicant.
         Mr. V.S. Rawat, A.G.A. for the State.


Hon'ble Ravindra Maithani, J. (Oral)

Applicant seeks anticipatory bail in Case Crime

No. 759 of 2024, under Sections 3/5/11 of the Uttarakhand

Protection of Cow Progeny Act, 2007, Police Station Kotwali

Roorkee, District Haridwar. He is a child-in-conflict with law.

2. Heard learned counsel for the parties and

perused the record.

3. The applicant is a child-in-conflict with law.

Therefore, in view of the judgment passed by this Court in

the case of Rashid Rao v. State of Uttarakhand, 2022 SCC

OnLine Utt 481, the anticipatory bail application is not

maintainable. Accordingly, the anticipatory bail application

deserves to be rejected.

4. The anticipatory bail application is rejected.

(Ravindra Maithani, J.) 28.04.2025 Ravi Bisht