Navi Ahmed @ Nabiya vs Unknown
2026 Latest Caselaw 2391 UK

Uttarakhand High Court

Navi Ahmed @ Nabiya vs Unknown on 25 March, 2026

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions
No.                                           COURT'S OR JUDGE'S ORDERS
             and Registrar's                                        2026:UHC:2137
               order with
               Signatures
                               BA1 No.363 of 2026
                               Navi Ahmed @ Nabiya
                               Vs.
                               State of Uttarakhand
                               Hon'ble Ashish Naithani, J.

Mr. Rishabh Bisht, learned counsel holding brief of Mr. Vikas Kumar Guglani, learned counsel for the Applicant.

2. Mr. Chittrarth Kandpal, learned Brief Holder for the State.

3. Present bail application is moved by the applicant, who is in judicial custody in connection with FIR No.48 of 2026 under Section 3/5/6/11(1) of Uttarakhand Protection of Cow Progeny Act, P.S. Kichha, District Udham Singh Nagar.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicant submits that applicant has falsely been implicated in the present case; he has no criminal history; there is no independent witness in the recovery memo. He further submitted that there is no scientific evidence as to whether the alleged meat recovered was of cow thus the story lacks credibility.

6. Learned State counsel has strongly opposed the bail application.

7. Without expression any opinion on the final merits of the case and considered the facts and circumstances of the case, this Court is of the view that applicant deserves bail.

8. Accordingly, the bail application is allowed. Let the applicant-Navi Ahmed @ Nabiya be released on bail on executing a personal bond and two sureties of the like amount to the satisfaction of court concerned.

(Ashish Naithani, J.) 25.03.2026 Arti