[Cites 3, Cited by 0]
Uttarakhand High Court
BA1/191/2026 on 12 February, 2026
Office Notes,
reports, orders or
SL
proceedings or
. Date
directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order 2026:UHC:850
with Signatures
BAI No. 191 of 2026
Hon'ble Ashish Naithani, J .
Mr. Gaurav Singh, learned counsel for the Applicant.
2. Mr. S.S. Chauhan, learned Deputy Advocate General
assisted by Mr. Vikash Uniyal, learned Brief Holder for the
State of Uttarakhand.
3. Heard learned counsel for the parties.
4. This is the first Bail Application moved on behalf of
the Applicant seeking regular bail in connection with
FIR/Case Crime No. 21/2026, for the offences punishable
under Sections 3/5/11 of the Uttarakhand Protection of
Cow Progeny Act, 2007, registered at P.S. Kotwali
Manglour, District Haridwar.
5. The incident, as narrated in the FIR, is as below:-
"As per the prosecution case, on 09.01.2026
at about 20:30 hours, while the police party
was on patrol duty, they received information
that some persons were illegally slaughtering
a cow in a field near the big water tank on
Mundlana Road. Acting on the information,
the police reached the spot and found certain
persons cutting suspected bovine meat, who
fled taking advantage of darkness and nearby
sugarcane fields and could not be
apprehended. From the spot, a large quantity
of suspected bovine meat, bovine limbs, head
skin, slaughtering tools, a weighing scale,
other incriminating articles, and a motorcycle
were allegedly recovered."
6. Learned counsel for the Applicant argues that the
Applicant has been falsely implicated and is languishing in
jail since 19.01.2026. It is further submitted that there is no
evidence on record to show that the Applicant had
slaughtered any cow progeny, nor was he involved in the
alleged act; hence, he has been implicated on the basis of a
concocted story. There is no public witness to the alleged
recovery. It is further submitted that there is no evidence of
slaughtering and that the case is merely of transporting
beef; as such, no offence under Section 5 of the
Uttarakhand Protection of Cow Progeny Act, 2007 is made
out.
7. Learned State Counsel opposed the bail application.
8. Considering the facts and circumstances of the case,
and without expressing any opinion as to the final merits of
the case, this Court is of the view that the Applicant
deserves to be enlarged on bail at this stage.
9. The Bail Application is allowed.
10. Let the Applicant be released on bail upon executing
a personal bond and furnishing two reliable sureties, each
in the like amount, to the satisfaction of the Court
concerned.
11. All pending applications, if any, stand disposed of.
(Ashish Naithani, J.)
12.02.2026
SHIKSHA
Shiksha
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2.5.4.20=3410ef86ae41ec9fbabcd5dba6b3a2c24b5aa08b09c1
2f21822fbd40bf639b1c, postalCode=263001,
BINJOLA
st=UTTARAKHAND,
serialNumber=FD80A2D028949381C52796A542D7FF0A9BED
00E67B5283D205F18FE29BDF5DD9, cn=SHIKSHA BINJOLA
Date: 2026.02.12 16:02:18 +05'30'
