Jharkhand High Court
Reeyaz Qureshi @ Raiyaz Qureshi vs State Of Jharkhand. ............ Opp. ... on 26 March, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1867 of 2018
Reeyaz Qureshi @ Raiyaz Qureshi.................. Petitioner
Versus
State of Jharkhand. ............ Opp. Party
......
Coram: Hon'ble Mr. Justice Ananda Sen ......
For the Petitioner : Mr. Prabhat Kr. Sinha, Advocate
For the State : A.P.P.
......
4/26.03.2018 Heard learned counsel appearing for the petitioner and the
learned counsel for the State, who opposes the prayer for bail of the petitioner.
The petitioner is an accused for allegedly committing offence punishable under Sections 295, 295A, 298/34 of the Indian Penal Code and Sections 6, 7, 12(i),12(B) of Jharkhand Bovine Animal (Prohibition of Slaughter) Act.
It is alleged that a vehicle loaded with meat of bovine animal was recovered. The person, who was apprehended at the spot, disclosed the name of this petitioner to be one of the persons involved in this crime.
Admittedly, this petitioner was not apprehended at the spot. Further, his name transpired on the confessional statement of the co- accused persons and the petitioner is in custody since 05.02.2017.
Taking into consideration the aforesaid fact, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner namely, Reeyaz Qureshi @ Raiyaz Qureshi is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Sri Mayank Maliyaz, Judicial Magistrate, 1st Class, Hazaribag in connection with Barhi P.S. Case No. 301 of 2017 [G.R. No. 3174/2017]. (Ananda Sen, J) Mukund/-cp. 3