BALA ALIAS INTAZAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Bala alias Intazar is in judicial custody in FIR No.0482 of 2022, under Sec. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Bhagwanpur, District- Haridwar. He has sought his release on bail.

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

(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.