Patna High Court - Orders
Karan Kumar vs The State Of Bihar on 6 November, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.49624 of 2015
Arising Out of PS.Case No. -59 Year- 2015 Thana -SUGAULI District-
EASTCHAMPARAN(MOTIHARI)
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1. Karan Kumar S/o Suresh Bhagat @Suresh prasad resident of Village
Jogauliya P.s Madhuban ,District East champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr. L.K. Sharma (App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 06-11-2015Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in a case registered for the offences punishable under Sections 295A,428,429 and 414 of the Indian Penal Code and section 11(E) of the Prevention of Cruelty to Animal Act.
It is alleged that the villagers intercepted a pick-up van from which 12 quintals of meat of ox was recovered when Parwez Alam and Meraj were apprehended from the vehicle who suggested that they got loaded meat of the animal at the behest of Laden Kha for reaching it to Alamgir Mian. The vehicle was found registered in the name of the petitioner which was being used in transporting the animal meat.
Patna High Court Cr.Misc. No.49624 of 2015 (2) dt.06-11-20152/2
It is submitted by the learned counsel for the petitioner that the petitioner has simply been roped in the present case since the public carrier is registered in his name. Statement has been made in paragraph 3 of the petition that the petitioner has no criminal antecedent.
Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of twelve weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned CJM, East Champaran in connection with Sugauli P.S. Case No.59 of 2015 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-
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