Uttaranchal High Court: Alok Kumar Verma, J., allowed a bail application filed in connection for the offences punishable under Sections 3, 5, 11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and Section 11 of the Prevention of Cruelty to Animals Act, 1960.

The FIR stated that police party had raided the house of the present applicant on 15-12-2019 and recovered 245 Kg. beef with equipments meant for slaughtering and the applicant was arrested. The counsel for the applicant Mohd Safdar submitted that the applicant was an innocent person; he had been falsely implicated; nothing had been recovered from the possession of the applicant; there was no independent witness of the alleged recovery; the applicant had no criminal history; the applicant was in custody since 15-12-2019; the co-accused had been granted bail by this High Court. 

The Court while allowing the bail application stated that the object of keeping an accused person in detention during the trial was not punishment and as the applicant was a resident of Haridwar his presence can be secured anytime. [Mursalin v. State of Uttarakhand, First Bail Application No. 179 of 2020, decided on 03-03-2020]

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