Patna High Court - Orders
Salim @ Serajuddin Shah vs The State Of Bihar on 20 September, 2018
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.56265 of 2018
Arising Out of PS.Case No. -426 Year- 2018 Thana -BHABHUA District- BHABHUA (KAIMUR)
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Salim @ Serajuddin Shah son of Hamid Shah R/o Village Sohadwar, P.S.
Saidraja, District Chandauli (U.P.) at present reside at Village Sikandarpur,
P.S. Chainpur, District Kaimur at Bhabua.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Tribhuwan Narayan
For the Opposite Party/s : Mr. Ramchandra Sahani
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 20-09-2018Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner seeks anticipatory bail in a case instituted for the offences under Sections 413, 414, 279, 337, 338, 429 and 34 of the Indian Penal Code and Section 11 (D) of the Animal Prevention of Cruelty Act and Sections 182(A), 183, 184, 192, 192 (a) of the M.V. Act.
The petitioner is Truck driver and was carrying the Truck in which unauthorized cattle were found, some of them were found dead and some were in writhing.
Learned counsel for the petitioner submits that the petitioner is only Truck driver and he is not the owner of the Truck.
Patna High Court Cr.M isc. No.56265 of 2018 (2) dt.20-09-2018
2 /2 Looking to the facts and circumstances of the case, in the event of arrest or surrender within four weeks from today, let petitioner, namely, Salim @ Serajuddin Shah, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Kaimur at Bhabua in connection with Bhabua P.S. Case No.426 of 2018, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Shivaji Pandey, J)
Vinay/Sunny
U T