CHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Chand Alias Mohammad Aleem seeks anticipatory bail in FIR No.0353 of 2023, under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Jhabreda, District Haridwar. 3. Heard learned counsel for the parties and perused the record. 4. According to the FIR, on 15/6/2023, police recovered 270 Kgs beef and other cutting instruments from a place. The FIR records that the accused managed to escape. 5. Learned counsel for the applicant would submit that co-accused have already been granted anticipatory bail by this Court, and the role of the applicant is not dissimilar. 6. Learned State Counsel admits these facts. 7. Having considered, this Court is of the view that this is a case in which the applicant should be granted anticipatory bail. Accordingly, the anticipatory bail application deserves to be allowed. 8. The anticipatory bail application is allowed. 9. In the eventuality of arrest, the applicant shall be enlarged on bail on his furnishing a personal bond with two sureties, each in the like amount, to the satisfaction of the Investigating Officer ('IO'). In addition to it, the applicant shall also comply with the following conditions:-