SAMSHAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Despite getting opportunity to file counter affidavit to the Bail Application, the same has not been filed by the respondent.

(2.) Present applicant is in custody in connection with the Case Crime No.931 of 2021, registered at police station Manglaur, District Haridwar under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007.

(3.) Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mrs. Shivangi Gangwar, learned Brief Holder for the State.