Jharkhand High Court
Muzahid Quraishi @ Mojahid vs The State Of Jharkhand ..... Opp. Party on 14 May, 2019
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4211 of 2019
1. Muzahid Quraishi @ Mojahid
2. Sageer Khan
3. Md. Nehal Quraishi @ Md. Nahal Quaishi ..... Petitioner(s)
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner(s) : Mr. Hemant Kr. Shikarwar, Advocate For the State : A.P.P
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02/Dated: 14/05/2019 Bail application filed on behalf of Muzahid Quraishi @ Mojahid, Sageer Khan and Md. Nehal @ Md. Nahal Quaishi is moved by Mr. Hemant Kumar Shikarwar, learned counsel for the petitioners and opposed by Mr. Rakesh Kumar, Additional P.P. for the State.
The petitioners are accused in connection with Chouparan P.S. Case No.68/19, registered under Sections 414/34 of the Indian Penal Code, 11 (D) of the Prevention of Animal Cruelty Act & 12/3/4/4A/5/13 of Jharkhand Bovine Animal Slaughter Prohibition Act, pending in the Court of learned Judicial Magistrate 1st Class, Hazaribag.
It is submitted that petitioners have been arrested from the Truck bearing Registration No. JH24D -0884 along with some cattle. It is submitted that petitioners had purchased the aforesaid cattle for dairy purpose and were going to Hazaribag. However, the police party arrested the petitioners and seized the cattle on the ground that they were taking cattle for the purpose of slaughter. It is submitted that all the offences are triable by the Court of Magistrate and maximum period of punishment is three years. Petitioners are in custody from 08.03.2019 and they are languishing in jail custody since then. Accordingly, it is prayed that petitioners may be enlarged on bail.
On the other hand learned A.P.P opposed the bail. Having heard the submissions and I have gone through the records. This is a Magisterial triable case and maximum period of punishment is three years. The petitioners have remained in custody for more than two months, accordingly, I allow this application and I direct the court below to release the petitioners on bail on furnishing their bail bonds of Rs. 10,000/- (Rupees ten thousand) each with two sureties of like amount each to the satisfaction of learned Judicial Magistrate 1st Class, Hazaribag, in connection with Chouparan P.S. Case No.68/19.
(Prashant Kumar, J.) SD/Pramanik