CRLR/635/2025
2025 Latest Caselaw 6034 UK

Uttarakhand High Court

CRLR/635/2025 on 2 December, 2025

              Office Notes,
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             or proceedings                             COURT'S OR JUDGE'S ORDERS
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      Date    or directions
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                               (Bail Appl. No.01 of 2025)
                               In
                               CRLR No.635 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. B.S. Bhandari, learned counsel holding brief of Mr. Pradeep Chamyal, learned counsel for the Revisionist.

2. Mr. S.S. Chauhan, learned Deputy Advocate General for the State.

3. Present criminal revision is being preferred by the revisionist against the judgment and order dated 02.08.2025 passed by learned Additional Sessions Judge Khatima, District Udham Singh Nagar in Criminal Appeal No.42 of 2024 Ikbal & Another vs. State of Uttarakhand as well as order dated 02.09.2024 passed by learned Additional Judicial Magistrate, Khatima, District Udham Singh Nagar in Criminal Case No.1084 of 2019 State vs. Ikbal & Another. By the judgment dated 02.09.2024 revisionist was convicted under Section 11(1) of Uttarakhand Protection of Cow Progeny Act and sentenced to three years rigorous imprisonment alongwith a fine of Rs.6,000/- and in default stipulation one month additional simple imprisonment was imposed.

5. The matter is listed for disposal of bail application.

6. Learned counsel for the revisionist submits that revisionist was on bail during the pendency of appeal as well as trial and he has never misused the same.

7. Admit.

8. List this revision on 16.02.2026.

9. Heard on bail application.

10. Without going into the merits of the case and considering the fact that the revisionist was on bail during trial, this court finds it sufficient to enlarge the revisionist on bail. Let the revisionist-Ikbal be released on bail on his furnishing a personal bond and two sureties of the like amount to the satisfaction of the court concerned during the pendency of this revision.

11. Bail Application stands disposed of.

(Ashish Naithani, J.) 02.12.2025 Arti