Jharkhand High Court
Md. Kashim Kuraishi @ Md. Kasim Kureshi vs State Of Jharkhand. ............ Opp. ... on 26 September, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7753 of 2018
1. Md. Kashim Kuraishi @ Md. Kasim Kureshi
@ Md. Kasim Quraishi
2. Md. Irfan..................... Petitioners
Versus
State of Jharkhand. ............ Opp. Party
......
Coram: Hon'ble Mr. Justice Ananda Sen ......
For the Petitioners : Mr. Rajesh Kumar Singh, Advocate
For the State : A.P.P.
......
4/26.09.2018 Heard learned counsel appearing for the petitioners and the
learned counsel for the State, who opposes the prayer for bail.
The petitioners are accused for allegedly committing offence punishable under Sections 295A/34 of the Indian Penal Code and Sections 12 (i) (ii) of Jharkhand Bovine Animal (Prohibition of Slaughter) Act, 2005.
It is alleged that these petitioner were engaged in selling the beef. The petitioners are in custody since 04.08.2018.
Taking into consideration the period of custody, I am inclined to enlarge the petitioners on bail. Accordingly, both the petitioners, named above, are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Chatra in connection with Sadar P.S. Case No. 226 of 2018.
(Ananda Sen, J) Mukund/-cp. 3