Uttarakhand High Court
Sirzul vs State Of Uttarakhand And Another on 23 November, 2017
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Criminal Misc. Application No.1638 of 2017
(under Section 482 Cr.P.C.)
Sirzul ..........Applicant
Versus
State of Uttarakhand & another .........Respondents
Hon'ble Sudhanshu Dhulia, J. (Oral)
Mr. Mohd. Safdar, Advocate, present for the applicant.
2. Ms. Mamta Joshi, Brief Holder, present for the State/respondent no.1.
3. The first information report was lodged by respondent no. 2 which has been registered as Case Crime No. 161 of 2016 under Sections 3/6/11 of the Uttarakhand Protection of Cow Progeny Act and Section 11 (d) of the Prevention of Cruelty to Animals Act, at Police Station Kotwali Mangalore, District Haridwar. After investigation, police filed the charge-sheet in the matter. Consequently, the learned Magistrate took cognizance in the matter and issued summon against the present applicant. Hence, the present application under Section 482 CrPC.
4. Considering the overall facts and circumstances of the case, no interference is being called for by this Court in the matter.
5. However, in case the applicant appears before the court below and moves his bail, the same shall be considered, as far as possible, on the same day itself, on its merits, in accordance with law. In case, for any reason, the bail is rejected or deferred, the court below shall consider granting an interim bail to the applicant.
26. Consequently, the application under Section 482 CrPC stands disposed.
(Sudhanshu Dhulia, J.) 23.11.2017 Ankit/