Jharkhand High Court
Mohammad Amjad Khan @ Amjad Khan vs The State Of Jharkhand ... Opposite ... on 7 March, 2019
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 1076 of 2019
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Mohammad Amjad Khan @ Amjad Khan ... Petitioner Versus The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. R. Kumar, Advocate
For the State : Addl. P.P.
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Order No.02 Dated- 07.03.2019
Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Chouparan P.S. Case No.272 of 2018 registered under sections 414/34 of the Indian Penal Code, Section 3/4/4A/5/12/13 of Jharkhand Bovine Animal (Prohibition of Slaughter) Act, 2005 and under Section 12 of Prevention of Animal Cruelty Act, 1960.
Heard the learned counsel for the petitioner and learned Addl. P.P. for the State.
The Learned counsel for the petitioner submits that the allegation against the petitioner is that petitioner is the owner of the truck bearing registration no.JH-02AT-2088 which was seized by police while transporting bovine animals illegally for slaughtering. It is further submitted that the allegation against the petitioner are all false and the petitioner has no knowledge of his truck being involved in any illegal activity. It is next submitted that the petitioner is ready and willing to furnish sufficient security including cash security and undertake to cooperate with the investigation of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.
Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.
Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the above named petitioner be given the privilege of anticipatory bail. Hence, in the event of his arrest or surrender within a period of four weeks from the date of this order, he shall be released on bail on furnishing cash security of Rs.20,000/- 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 J.M 1st Class, Hazaribag, in connection with Chouparan P.S. Case No.272 of 2018 with the condition that the petitioner will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C. (Anil Kumar Choudhary, J.) Sonu/Gunjan-