Patna High Court - Orders
Dr. Pravez Akhtar @ Dr. Parvej Akhtar @ ... vs The State Of Bihar on 4 May, 2018
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.25600 of 2018
Arising Out of PS.Case No. -5 Year- 2018 Thana -BELA INDUSTRIAL District-
MUZAFFARPUR
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Dr. Pravez @ Dr. Parvej Akhtar @ Dr. Parwez Akhtar, Son of
Noorul Hoda, R/o Mohalla-Juran Chhapra, Mahesh Babu
Chowk, P.O.-M.I.T., P.S.-Brahampura, District-Muzaffarpur-
842003.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ramakant Yadav, Adv.
For the Opposite Party/s : Mr. Umesh Lal Verma, APP
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 04-05-2018The petitioner seeks bail in anticipation of his arrest in connection with Bela P.S. Case No. 05 of 2018 (G.R. No. 406 of 2018, dated 29.01.2018, instituted for the offences punishable under Sections 278,284, 285, 287, 290, 420, 467, 468, 120(B)/34 of the Indian Penal Code and Sections 11(d) (e) (c) of the Prevention of Cruelty to Animals Act, 1960.
On the complaint of an Animal Welfare Officer, the premises of Alfa Leather Factory was raided and it was Patna High Court Cr.M isc. No.25600 of 2018 (2) dt.04-05-2018 2/3 found that the place was being used for packaging and processing meat of big animals without there being any valid license for the same. Since the petitioner is the Director of Alpha Leather Factory, therefore, he too has been made accused in this case. In the raid, about four hundred tons of meat were found kept in different rooms of the aforesaid place.
Mr. Anshuman Singh, learned counsel appearing for the petitioner, however, has submitted that the petitioner was the erstwhile Director of the Alfa Leather Industries Pvt. Ltd., which was set-up for tanning of leather for various purposes. Later, finding such unit to be unviable because of paucity of raw materials, a license for meat preservation and packaging was obtained by the petitioner and the premises of Alfa Tannery was being used for the aforesaid purpose.
For the aforesaid act of processing the frozen meat, necessary clearance from various sectors of the government had been taken. Later, it has been argued, the premises of the Alfa Tannery were given on rent to one Mr. Ankit Kapoor, who had been running a unit in the same premises under the name and style of Global Food International.
Learned counsel for the petitioner has submitted that at the present, the petitioner has got no concern at all Patna High Court Cr.M isc. No.25600 of 2018 (2) dt.04-05-2018 3/3 with the aforesaid Global Food International. Merely because the area on which such an unit has been set-up, is in the name of the petitioner, that he has been made accused. That apart, it has been submitted that none of the offences charged in the First Information Report can at all be said to be made out.
For the facts stated above, the petitioner, above named, in the event of his arrest or surrender before the learned Court below within a period of four weeks from today, be released on bail on his furnishing bail bonds in the sum of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistate-III-Cum-Sub-Judge-XII, Muzaffarpur in connection with Bela P.S. Case No. 05 of 2018 (G.R. No. 406 of 2018).
(Ashutosh Kumar, J) Praveen-II/-
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