Jharkhand High Court
Md Jibrail Ansari Alias Jibrail Ansari vs The State Of Jharkhand on 13 December, 2016
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 4907 of 2016
Md. Jibrail Ansari @ Jibrail Ansari ..... Petitioner
Versus
The State of Jharkhand ..... Opposite Party
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CORAM
HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner: Mr. Shailesh
For the State: Mr. Abhinesh Kumar, A.P.P
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02/13.12.2016Heard learned counsel for the parties.
The petitioner apprehending his arrest in connection with the case registered under Sections 3/11(1))(a)(c)(d)(e)(f)(h)(I)(k)(i)/38(3) of P.C.A Act, 1960, Rules 47/48/49/50/52/54/56/46 of the Cattle Transportation Rules, 1978, Rules 96/97 of the Transportation of the Animal (Amendment) Rule, 2001 and Sections 3/4/5/13/12(1)(2)(3)/13/15 of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 has prayed for grant of anticipatory bail.
Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in this case.
Learned A.P.P opposed the petitioner's prayer for bail. However, he has not disputed the said factual contentions of the petitioner.
Having considered the facts and circumstances of the case, the above named petitioner is directed to surrender before the concerned Court below within a period of two weeks. If he surrenders before the Court below within the aforesaid period, he shall be released on bail on furnishing bail-bond of Rs.10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of the C.J.M, Dhanbad in connection with Complaint Case (PCA) No. 2628/2016, subject to the conditions as laid down under Section 438(2) Cr.P.C and further that the petitioner shall deposit Rs.7,000/- in the Trial Court on the date of his surrender.
Satish/- (ANANT BIJAY SINGH, J)