Jharkhand High Court
Bakrid Mansoor @ Kankatua vs State Of Jharkhand. ............ Opp. ... on 12 March, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 827 of 2018
Bakrid Mansoor @ Kankatua........................ Petitioner
Versus
State of Jharkhand. ............ Opp. Party
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Coram: Hon'ble Mr. Justice Ananda Sen ......
For the Petitioner : Mr. Purnendu Kr. Jha, Advocate
For the State : A.P.P.
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5/12.03.2018 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 295A, 298 of the Indian Penal Code and Section 12 of Jharkhand Bovine Animal Prohibition of Slaughter Act.
It is alleged that the meat of bovine animal was recovered from the house of this petitioner. Co-accused Sobrat Mansoor was apprehended, who happens to be the son-in-law of this petitioner. He stated before the police that this petitioner is involved in slaughtering the bovine animals and selling the meat. He further stated that this petitioner is in business of selling prohibited meat.
Learned counsel appearing for the petitioner submits that this petitioner is in custody since 30.10.2017 and charge sheet has already been submitted in this case.
Taking into consideration the period of custody, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner namely, Bakrid Mansoor @ Kankatua 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 Rajesh Ranjan Kumar, Judicial Magistrate, 1st Class, Godda in connection with Thakur Gangti P.S. Case No. 35 of 2017 [G.R. No. 754/2017].
(Ananda Sen, J) Mukund/-cp. 3