SHAKEEL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shakeel is in judicial custody in FIR No.218 of 2022, under Ss. 3, 5, 11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Bahadrabad, District Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties 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.