Iltaf @ Bhuttu And Another vs Unknown
2026 Latest Caselaw 2802 UK

Uttarakhand High Court

Iltaf @ Bhuttu And Another vs Unknown on 8 April, 2026

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions
No.                                          COURT'S OR JUDGE'S ORDERS
             and Registrar's                                        2026:UHC:2490
               order with
               Signatures
                               BA1 No.533 of 2026
                               Iltaf @ Bhuttu and Another
                               Vs.
                               State of Uttarakhand
                               With
                               BA1 No.536 of 2026
                               Guljar and Another
                               Vs.
                               State of Uttarakhand
                               Hon'ble Ashish Naithani, J.

Mr. Mohd. Safdar, 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 Case Crime No.132 of 2026 under Section 3 and 5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act, P.S. Bhagwanpur, District Haridwar.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicants submits that applicants have been falsely implicated only on the basis of hearsay and village politics; applicants have no concern with the alleged recovery; he submits that till date there is no FSL report to prove that alleged recovered meat is beef. He further submits that Veterinary Officer was called on the spot but there is no signature of the veterinary office in the FIR/recovery memo.

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

7. Having heard learned counsel for the parties 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, Iltaf @ Bhuttu, Noor Alam @ Alam, Guljar 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.) 08.04.2026 Arti