Jharkhand High Court
Md. Javed Quraishi @ Md.Jawed @ Md. Javed vs The State Of Jharkhand ... ... ... Opp. ... on 3 October, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7915 of 2018
Md. Javed Quraishi @ Md.Jawed @ Md. Javed ...Petitioner
Versus
The State of Jharkhand ... ... ... Opp. Party.
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CORAM: HON'BLE MR. JUSTICE ANANDA SEN.
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For the petitioner: Mr. R.S. Mazumdar, Sr. Advocate.
Mr. Pratik Sen, Advocate.
For the State: Addl. P.P.
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02/03.10.2018. Heard learned counsel for the parties.
The petitioner is an accused for the offence punishable under sections 295A/34 of the Indian Penal Code and under section 12(i)(ii) of the Jharkhand Bovine Animal (Prohibition of Slaughter) Act,2005.
It is alleged that in the house of the petitioner bovine animals were slaughtered.
Learned Sr. counsel appearing for the petitioner submits that the petitioner is in custody since 04.08.2018.
Addl. P.P. opposes the prayer and submits that the petitioner was slaughtering animals.
Taking into consideration the period of custody, I am inclined to release the petitioner on bail. Accordingly, the petitioner, namely, Md. Javed Quraishi @ Md.Jawed @ Md. Javed is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M., Chatra, in connection with Sadar P.S. Case No. 226 of 2018.
(Ananda Sen, J) Sharma/