Sameer And Others vs Unknown
2026 Latest Caselaw 1480 UK

Uttarakhand High Court

Sameer And Others vs Unknown on 25 February, 2026

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                                                                                       2026:UHC:1286
                               BA 1st No.297 of 2026
                               Sameer and others Vs. State of Uttarakhand

                               Hon'ble Ashish Naithani, J.

Mr. Gaurav Singh, learned counsel for the Applicants.

2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned Brief Holder, for the State of Uttarakhand.

3. In the High Court of Uttarakhand, the present case arises from Bail Application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail for the Applicants, who have been accused in FIR/Case Crime No.25 of 2026, dated 11.02.2026 under Sections 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 at Police Station Piran Kaliyar, District Haridwar. The Applicants are in judicial custody since 11.02.2026.

4. Considering the overall facts and circumstances of the case, the Applicants have made out a case for bail.

5. Accordingly, bail application is allowed. It is directed that the Applicants who have been accused in FIR/Case Crime No.25 of 2026, dated 11.02.2026 under Sections 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 at Police Station Piran Kaliyar, District Haridwar, be released on bail on furnishing a personal bond with two reliable sureties each in the like amount to the satisfaction of the concerned court. The Applicants shall cooperate with the trial proceedings and shall not misuse the liberty granted to them.

(Ashish Naithani, J.) 25.02.2026 Nitesh/