Jharkhand High Court
Mozammil Ahmad @ Mojammil Ahmad vs The State Of Jharkhand ... Opposite ... on 8 January, 2019
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 8282 of 2018
------
1. Mozammil Ahmad @ Mojammil Ahmad
2. Md. Zahid
3. Md. Irfan @ Bigan ... Petitioners Versus The State of Jharkhand ... Opposite Party
------
CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
------
For the Petitioner : Mr. A. Shrivastava, Advocate
For the State : Addl. P.P.
------
Order No.02 Dated- 08.01.2019
Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Rajrappa P.S. Case No. 162 of 2018 registered under sections 414/34 of the Indian Penal Code, Sections 12A/12B/12C of the Jharkhand Bovine Animals (Prohibition of Slaughter) Act and under Section 12 of Prevention of Cruelty to Animal Act.
Heard the learned counsel for the petitioners and learned Addl. P.P. for the State.
The Learned counsel for the petitioners submits that the allegation against the petitioners is that they also indulge in trading of Buffalo and also have kept the bovine flesh which was seized by police. It is submitted that the allegations against the petitioners are all false and the petitioners were not present at the place of occurrence and that they have been implicated in this case only on the basis of statement of co-accused persons. It is next submitted that the petitioners are ready and willing to furnish sufficient securing including cash security and undertake to cooperate with the investigation of the case. Hence, it is submitted that the petitioners 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 petitioners be given the privilege of anticipatory bail. Hence, in the event of their arrest or surrender within a period of four weeks from the date of this order, they shall be released on bail on depositing Rs.20,000/- each as cash security and on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Ramgarh or its successor court, in connection with Rajrappa P.S. Case No. 162 of 2018 with the condition that the petitioners will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him subject to the conditions laid down under section 438 (2) Cr. P.C. (Anil Kumar Choudhary, J.) Sonu/Gunjan-