Subhan vs Unknown
2026 Latest Caselaw 2618 UK

Uttarakhand High Court

Subhan vs Unknown on 2 April, 2026

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions
No.                                          COURT'S OR JUDGE'S ORDERS
             and Registrar's                                        2026:UHC:2345
               order with
               Signatures
                               BA1 No.494 of 2026
                               Subhan
                               Vs.
                               State of Uttarakhand
                               Hon'ble Ashish Naithani, J.

Mr. Mohd. Safdar, learned counsel for the Applicant.

2. Mr. Dinesh Chauhan, learned AGA for the State.

3. Present bail application has been filed by the applicant, who is in judicial custody in connection with Case Crime No.41 of 2026 under Section 3, 5 read with Section 11 of Uttarakhand Protection of Cow Progeny Act & Section 11(1), (f) Prevention of Cruelty Upon Animals Act, 1960, P.S. Jhabrera, District Haridwar.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicants submits that applicant has falsely been roped in the present crime on account of village politics; there is no independent public witness; till date there is no FSL report that the alleged recovered meat is beef. He further submits that applicant is not a convicted person.

6. Learned State counsel vehemently opposed the bail application.

7. Having heard learned counsel for the parties, without going into the merits and considering the facts and circumstance of the case, applicant is entitled to be released on bail.

8. Accordingly, the bail application is allowed. Let the applicant-Subhan be released on bail on his executing a personal bond and two reliable sureties of the like amount to the satisfaction of court concerned.

(Ashish Naithani, J.) 02.04.2026 Arti