FAHIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Fahim is in judicial custody in FIR No. 101 of 2022, under Ss. under Ss. 3, 5, 11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Jhabreda, District Haridwar. He has sought his release on bail.

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

(3.) Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.