Shameem Kureshi @ Renna vs State Of Uttarakhand
2026 Latest Caselaw 1263 UK

Uttarakhand High Court

Shameem Kureshi @ Renna vs State Of Uttarakhand on 19 February, 2026

                                                      2026:UHC:1102


  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

           First Bail Application No.149 of 2026

Shameem Kureshi @ Renna                            .... Applicant

                                Vs.

State of Uttarakhand                            ..... Respondent

Presence:-
   1. Mr. Mohd. Alauddin, Advocate for the applicant through V.C.
   2. Mr. Rakesh Negi, Learned Brief Holder for the State           of
      Uttarakhand.

                                             Dated:19.02.2026
Hon'ble Siddhartha Sah, J. (Oral)

By means of the present bail application, the

applicant - Shameem Kureshi @ Renna has sought

release on bail in connection with FIR/Case Crime No. 28

of 2026, registered under Sections 3/5/11 of the

Uttarakhand Protection of Cow Progeny Act, at Police

Station Laksar, District Haridwar.

2. Heard learned counsel for the parties and

perused the material available on file.

3. At the outset, learned counsel for the applicant

states that it is a case of parity, since co-accused had

already been granted bail in First Bail Application No.161

of 2026.

4. Perusal of the FIR and the bail rejection order

dated 23.01.2026 would show that there is nothing to

2026:UHC:1102 connect the applicant to the alleged offence as stated in

the FIR.

5. Learned State counsel vehemently opposed the

bail application, however, he admitted at Bar that the co-

accused had already been granted bail and the applicant

may be granted bail on the basis of parity.

6. In such view of the matter, but without

expressing any opinion on the merits of the case before

the Trial Court, this Court is of the view that the present

case is a fit case for grant of bail.

7. The bail application is, accordingly, allowed.

The applicant is directed to 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.

(Siddhartha Sah, J.) 19.02.2026 Akash AKASH

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, 2.5.4.20=dae2472c001d56469ea76fc0caa68f48ef73518c148d140 566ab1e26f9cbe61d, postalCode=263001, st=Uttarakhand, serialNumber=27096a1625377537a487dee49224c891823fc6a033 4628b21e516047ed4f22f7, cn=AKASH Date: 2026.02.20 10:50:07 +05'30'