Ikrar vs Unknown
2026 Latest Caselaw 2984 UK

Uttarakhand High Court

Ikrar vs Unknown on 15 April, 2026

               Office Notes,
              reports, orders
              or proceedings
]SL.
       Date    or directions                COURT'S OR JUDGE'S ORDERS
No.
              and Registrar's                                         2026:UHC:2636
                order with
                Signatures
                                BA1 No.577 of 2026
                                Ikrar
                                Vs.
                                State of Uttarakhand
                                Hon'ble Ashish Naithani, J.

Ms. Sadaf, learned counsel holding brief of Mr. Mohd. Safdar, learned counsel for the Applicant.

2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikas Uniyal, learned Brief Holder for the State.

3. Present bail application has been moved by the applicant, who is in judicial custody in connection with FIR/Case Crime No.87 of 2026 under Section 3, 5, 6 read with Section 11(1) of Uttarakhand Protection of Cow Progeny Act, P.S. Jaspur, District Udham Singh Nagar.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicant submits that it is a case of parity. He submits that co-accused persons have already been enlarged on bail by this Court vide order dated 02.04.2026 in the similar offence and on the ground of parity applicant is entitled to be released on bail.

6. Learned State counsel vehemently opposed the bail application.

7. Having heard learned counsel for the parties, without going into the merits of the case, this Court is of the view that applicant is entitled to be released on bail.

8. Accordingly, bail application is allowed. Let the applicant-Ikrar 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.) 15.04.2026 Arti