SALMAN S/O DILSHAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT Salman, who is in jail in connection with Crime No. 424 of 2010, relating to offences punishable under Section 3/5/11 of Uttarakhand Cow Progeny Protection Act 2007, police station Landhora, Kotwali Manglaur, District Haridwar, has sought his release on bail.

(2.) HEARD learned Counsel for the parties.

(3.) HAVING considered submissions of learned Counsel for the parties, and after going through the papers on record, without expressing any opinion as to the final merits of the case, this Court is of the view that the applicant deserves bail.