Murad Ali vs State Of Uttarakhand
2026 Latest Caselaw 1821 UK

Uttarakhand High Court

Murad Ali vs State Of Uttarakhand on 11 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                     2026:UHC:1571


         IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
         THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                    11TH MARCH, 2026

     ANTICIPATORY BAIL APPLICATION NO. 82 of 2025

Murad Ali                                             ...Applicant
                              Versus
State of Uttarakhand                               ...Respondent

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

Counsel for the State         :       Mr. Deepak Bhardwaj, Brief
                                      Holder.

Hon'ble Alok Kumar Verma,J.

Applicant-Murad Ali has filed the present

Application for Anticipatory Bail in Case Crime No.524

of 2025, registered at Kotwali Manglaur, District

Haridwar under Section 3, Section 5 read with Section

11 of the Uttarakhand Protection of Cow Progeny Act,

2007.

2. As per the First Information Report, the

police party received a secret information on

30.07.2025 that 7-8 persons are slaughtering a cow in

a field. The police party raided the spot. It was noticed

by the police that eight persons were present on the

spot. The police party recovered 150 Kg. beef from the

spot. One co-accused Abdul Wali was arrested from the

spot. Seven persons managed to escape from the spot.

2026:UHC:1571

3. Heard Mr. Gaurav Singh, learned counsel for

the applicant and Mr. Deepak Bhardwaj, learned Brief

Holder for the respondent.

4. Mr. Gaurav Singh, Advocate, contended that

the applicant was not present on the spot. He has

been falsely implicated by the co-accused. He is not a

convicted person. He is a permanent resident of District

Haridwar, therefore, there is no possibility of his

absconding, and, Shahrukh, Mobin, Sameer and

Waseem, the co-accused of the similar role, have

already been granted anticipatory bail by this Court.

5. Mr. Deepak Bhardwaj, Brief Holder, has

opposed the anticipatory bail application orally.

6. Personal liberty under Article 21 of the

Constitution of India is very precious fundamental right

and it should be curtailed only when it becomes

imperative according to the peculiar facts and

circumstances of the case.

7. Having heard the submissions of learned

counsel for the parties and keeping in view of the facts

and circumstances of the case, the present Application,

filed for anticipatory bail, is allowed. It is directed that

in the event of arrest of the applicant-Murad Ali, he

shall be released on anticipatory bail on executing a

2026:UHC:1571 personal bond of Rs. 30,000/ - and two reliable

sureties, each of the like amount, to the satisfaction of

the Arresting Officer, subject to the following

conditions: -

(i) Applicant shall cooperate with the Investigating Agency and he shall make himself available for interrogation by a police officer as and when required;

(ii) If the charge-sheet is filed, the applicant shall attend the trial court regularly and he shall not seek any unnecessary adjournment;

(iii) Applicant shall not directly or indirectly make any inducement, threat or promise to any person, acquainted with the facts of this case;

(iv) Applicant shall not leave the country without the previous permission of the trial court.

8. It is clarified that if the applicant misuses or

violates any of the conditions, imposed upon him, the

prosecution agency will be free to move the Court for

cancellation of the anticipatory bail.

___________________ ALOK KUMAR VERMA, J.

Date:11.03.2026 JKJ/Pant