BA1/159/2026
2026 Latest Caselaw 716 UK

Uttarakhand High Court

BA1/159/2026 on 5 February, 2026

                 Office Notes, reports, orders or
SL. No   Date    proceedings or directions and                                   COURT'S OR JUDGES'S ORDERS
                Registrar's order with Signatures




                                                    BA1 No.159 of 2026
                                                    Hon'ble Siddhartha Sah, J.

Mr. Mohd. Alauddin, learned counsel for the applicant (appeared through V.C.).

2. Mr. V.S. Rawat, learned Brief Holder for the State.

3. By means of the present bail application, applicant seeks release of bail in Case Crime No.18 of 2026, under Sections 3/5/11 of the Uttarakhand Cow Progeny Protection Act, 2007, registered at P.S. Kotwali Roorkee, District Haridwar.

4. There are two prior cases under the aforesaid Act against the applicant. In such view of the matter, counsel for the State prays for and is granted ten days' time to file counter affidavit.

5. List on 18.02.2026.

(Siddhartha Sah, J.) Vacation Judge 05.02.2026 AK