NAZIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Nazim and Rehman are in judicial custody in FIR No. 05 of 2025, under Sec. 3, 5, 11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Bhagwanpur, District Haridwar. They have sought their 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 applicants deserve to be enlarged on bail.