Jharkhand High Court
Md. Asgar vs The State Of Jharkhand .... .... ... on 1 April, 2019
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.1773 of 2019
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Md. Asgar .... .... .... Petitioner
Versus
The State of Jharkhand .... .... ....Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Ranjan Kumar, Advocate
For the State : Addl.P.P.
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Order No.02 Dated- 01.04.2019
Apprehending his arrest in connection with Chouparan P.S. Case No.281 of 2018 instituted under Sections 414/34 of the Indian Penal Code, Section 3/4/4A/5/12/13 of Jharkhand Bovine Animal (Prohibition of Slaughter) Act, 2005 and Section 12 of Prevention of Animal Cruelty Act, 1960, the petitioner has moved this Court for grant of privileges of anticipatory bail.
Heard learned counsel appearing for the petitioner and learned Addl.P.P. appearing for the State.
Learned counsel appearing for the petitioner submits that the allegations against the petitioner are that the petitioner is the owner of a vehicle bearing registration No. BR-26E-6690 which was seized by police for transporting bovine animals for their slaughter. It is submitted that the allegations against the petitioner are all false. It is next submitted that the petitioner had no knowledge of his vehicle being involved in any illegal activity. It is lastly submitted that the petitioner is ready and willing to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.
Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.
Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court of learned Judicial Magistrate, 1st Class, Hazaribag within four weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.20,000/-(Rupees twenty thousand) as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Hazaribag in connection with Chouparan P.S. Case No.281 of 2018 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of the case and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anil Kumar Choudhary, J.) Animesh/