Firoj Alias Foji vs State Of Uttarakhand
2026 Latest Caselaw 1222 UK

Uttarakhand High Court

Firoj Alias Foji vs State Of Uttarakhand on 18 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                   2026:UHC:1058

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                   18TH FEBRUARY, 2026

     FIRST BAIL APPLICATION NO. 241 of 2026

Firoj alias Foji                                 .....Applicant

                            Versus

State of Uttarakhand                       ....Respondent

Counsel for the Applicant   :       Mr. Gaurav Singh, Advocate.

Counsel for the Respondent :        Mr. Pratiroop Pandey,
                                    Assistant Government
                                    Advocate.


Hon'ble Alok Kumar Verma,J.

Applicant Firoj alias Foji is in judicial custody

for the offence punishable under Section 3, Section 6

read with Section 11 of the Uttarakhand Protection of

Cow Progeny Act, 2007 in Case Crime No.1207 of 2025,

registered at Police Station Laksar, District Haridwar.

2. As per the respondent, on 28.11.2025, the

police received a secret information that three persons

are coming in a vehicle (Registration No.UK17CA5384).

They are going to slaughter the cow. On the said

information, the police had directed the driver of the

said vehicle to stop the vehicle. A cow and a bull were

found tied with a rope in the said vehicle. Two persons

managed to escape from the spot. Sanowar alias

2026:UHC:1058 Sanawwar, the driver of the vehicle, was arrested at

12:35 hrs. He told the police that he and Firoj

(applicant) were taking the animals for slaughter.

3. Heard Mr. Gaurav Singh, learned counsel for

the applicant and Mr. Pratiroop Pandey, learned

Assistant Government Advocate for the respondent.

4. Mr. Gaurav Singh, Advocate, contended that

the applicant has been falsely implicated by the co-

accused. Applicant was not present on the spot. He was

not involved in the alleged offence. He is not a

convicted person. He is a permanent resident of District

Haridwar, therefore, there is no possibility of his

absconding. He is in custody since 04.01.2026, and,

the co-accused Sanowar alias Sanawwar has already

been granted regular bail by this Court on 19.12.2025.

5. Mr. Pratiroop Pandey, Assistant Government

Advocate, for the respondent has opposed the bail

application orally.

6. Bail is the rule and committal to jail is an

exception. Refusal of bail is a restriction on the

personal liberty of the individual, guaranteed under

Article 21 of the Constitution of India. The object of

keeping the accused in detention during the

investigation is not punishment. The main purpose is

2026:UHC:1058 manifestly to secure the attendance of the accused.

7. Having considered the submissions of learned

counsel for both the parties and in the facts and

circumstances of the case, no reason is found to keep

the applicant behind the bars for an indefinite period,

therefore, without expressing any opinion as to the

merits of the case, this Court is of the view that the

applicant deserves bail at this stage.

8. The Bail Application is allowed.

9. Let the applicant - Firoj alias Foji be released

on bail on his executing a personal bond and furnishing

two reliable sureties, each in the like amount, to the

satisfaction of the court concerned.

___________________ ALOK KUMAR VERMA, J.

Date: 18.02.2026 Pant/