WPCRL/617/2026
2026 Latest Caselaw 2961 UK

Uttarakhand High Court

WPCRL/617/2026 on 10 April, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

                                                                          2026:UHC:2622
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                               WPCRL/617/2026
                               Hon'ble Rakesh Thapliyal, J.

1. Mr. Bilal Ahmed, learned counsel for the petitioner.

2. Mr. G.S. Sandhu, learned Addl. Advocate General with Mr. Himanshu Sain, learned A.G.A. for the State.

3. The instant writ petition has been preferred by the petitioner seeking the following reliefs:-

(i) Issue a writ order or direction in the nature of certiorari quashing the impugned FIR dated 11.02.026 registered as Case Crime No. 0010 of 2026 under Section 3,5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act 2007 P.S. Buggawala District Haridwar (Annexure No. 1 page no. 12 to 19).

(ii) Issue a writ order or direction in the nature of mandamus commanding the respondents not to arrest the petitioner in Case Crime No. 0010 of 2026 under Section 3,5 read with Section 11 of the Uttarakhand Protection of Cow Progeny Act 2007 and under Section 3 read with Section 11 of Prevention of Cruelty to Animal Act P.S. Buggawala District Haridwar till the pendency of present petition.

4. After arguing at length, learned counsel for the petitioner submits that petitioner is ready to surrender before the court concerned, however, some protection may be given to him till he surrenders.

5. The State counsel has no objection.

6. In such view of the matter, instant writ petition is dismissed as withdrawn with liberty to the petitioner to surrender before the court concerned on or before 20.05.2026. Till then, the petitioner shall not be arrested provided he cooperates with the investigation.

(Rakesh Thapliyal, J.) 10.04.2026 Parul 2026:UHC:2622