SHER ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sher Ali is in judicial custody in Case Crime No. 380 of 2021, under Ss. under Ss. 3, 5, 11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Pathri, District Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties through video conferencing and perused the record.

(3.) Learned counsel for the applicant would submit that co-accused has already been granted bail; the case of the applicant is on better footing because he was not arrested on the spot.