Jharkhand High Court
Adarsh Thakur vs The State Of Jharkhand. .. ... ...Opp. ... on 17 October, 2023
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 7956 of 2023
Adarsh Thakur .... .. ... Petitioner(s)
Versus
The State of Jharkhand. .. ... ...Opp. Party(s)
...........
CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........
For the Petitioner : Mr. L. C. N. Shahedeo, Advocate
For the State : Ms. Snehlika Bhagat, APP
......
03/ 17.10.2023. Apprehending his arrest, petitioner above-named has moved this Court for grant of anticipatory bail in connection with Chandil P.S. Case No.37 of 2023 (G.R. No.150 of 2023) registered under Sections 414/34 of the Indian Penal Code, under Section 11 of the Animal Prevention of Cruelty of Animal Act and under Section 12 of the Jharkhand Bovine Animal Prohibition of Slaughter Act.
Heard the parties.
It is submitted by learned counsel for the petitioner that he is the owner of the Bolero Pickup van from which it is stated that five cows were seized.
It is further submitted that there is no material to show that the cows were stolen or they were being taken for slaughter purpose. Petitioner does not have criminal antecedent and has been implicated in the case only on mere suspicion.
Learned APP for the State has vehemently opposed the prayer. Considering the submissions of learned counsel and the fact as discussed above, the anticipatory bail application is allowed. Hence, in the event of his arrest or surrender within a period of three weeks from the date of receipt of a copy of this order before the learned court below, the petitioner named above shall be released on bail on Security deposit of Rs.10,000/- as cash and on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Court below, subject to the conditions laid down under Section 438(2) Cr. P.C. The petitioner will co-operate in the investigation and will appear on notice under Section 41 A of Cr.P.C. as and when his presence is required.
(Gautam Kumar Choudhary, J.) Sandeep/uploaded.