Abdul Kadir vs State Of Uttarakhand
2026 Latest Caselaw 1835 UK

Uttarakhand High Court

Abdul Kadir vs State Of Uttarakhand on 12 March, 2026

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                                                                                      2026:UHC:1632

                               BA1 No. 346 of 2026

                               Abdul Kadir                    --Applicant

                                               Versus

                               State of Uttarakhand          --Respondent

                               Hon'ble Ashish Naithani, J.

Mr. Gaurav Singh, learned counsel for the Applicant.

2. Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The present Bail Application has been moved by the Applicant - Abdul Kadir, aged about 40 years, S/o Mohd. Ikhlah, R/o Village Bandarjudh Maxahipur, Satiwala, P.S. Buggawala, District Haridwar. The Applicant is in judicial custody in connection with FIR/Case Crime No. 13 of 2026, registered at Police Station Buggawala, District Haridwar, under Sections 5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

4. Heard Mr. Gaurav Singh, learned counsel for the Applicant, and Mr. Vikash Uniyal, learned Brief Holder for the State. Perused the record.

5. Learned counsel for the Applicant submits that the Applicant has been falsely implicated in the present case; that the Applicant has neither slaughtered any cow progeny nor was he involved in any act of cow slaughter or sale of prohibited meat. It is further submitted that the Applicant has no previous criminal history.

6. Learned State Counsel opposed the Bail Application.

7. Considering the facts and circumstances of the case, the submissions advanced by learned counsel for the parties, and without expressing any opinion on the merits of the case, this Court is of the view that the Applicant is entitled to be released on bail at this stage.

8. Accordingly, the Bail Application is allowed.

9. Let the Applicant be released on bail upon his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Court concerned.

10. All pending applications, if any, stand disposed of.

(Ashish Naithani, J.) 12.03.2026 Shiksha