Mohd. Arman vs Unknown
2026 Latest Caselaw 2623 UK

Uttarakhand High Court

Mohd. Arman 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:2342
               order with
               Signatures
                               BA1 No.496 of 2026
                               Mohd. Arman
                               Vs.
                               State of Uttarakhand
                               With
                               BA1 No.497 of 2026
                               Faeem and Another
                               Vs.
                               State of Uttarakhand
                               Hon'ble Ashish Naithani, J.

Mr. Shariq Khurshid, learned counsel for the Applicants.

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

3. Present bail applications have been filed by the applicants, who are in judicial custody in connection with FIR/Case Crime No.87 of 2026 under Sections 3, 5, 6, 11(1) of Uttarakhand Protection of Cow Progeny Act, Police Station Jaspur, District Udham Singh Nagar.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicants submits that applicants have been falsely implicated; there was no independent public witness; no FSL report is there specifically confirming that cow meat was on record; applicants have no criminal history. He further submitted that applicants were arrested from spot but no conscious or exclusive possession of the alleged contraband has been established against them.

6. Learned State counsel vehemently opposed both the bail applications.

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

8. Accordingly, both the bail applications are allowed. Let the applicants-namely, Mohd. Arman, Faeem and Waseem be released on bail on their executing a personal bond and two reliable sureties by each of them of the like amount to the satisfaction of court concerned.

(Ashish Naithani, J.) 02.04.2026 Arti