Mohammad Julfikar Kuraishi @ Julfikar ... vs The State Of Bihar on 29 June, 2018

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Patna High Court - Orders

Mohammad Julfikar Kuraishi @ Julfikar ... vs The State Of Bihar on 29 June, 2018

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.32162 of 2018
                    Arising Out of PS.Case No. -313 Year- 2017 Thana -BIKRAMGANJ District- SASARAM
                                                          (ROHTAS)
                 ======================================================
                 1. Mohammad Julfikar Kuraishi @ Julfikar Kauresi Son of late Md. Shadar
                 Kuraishi
                 2. Md.Nuralim Kuraishi @ Nur Alim Koraishi Son of late Md. Hamid
                 Kuraishi
                 3. Md. Jalim Kuraishi@ Jalim Koraishi son of late Md. Hanish Kuraishi
                 4. Md. Israil Kuraishi @ Israil Kuraishi Son of Hakik Kuraishi
                 5. Md. Laddan Kuraishi@ Jelani Kuraishi @ Ladan Kaureshi Son of
                 Md.Abbas Kuraishi.
                 6. Md. Tayab Kuraishi Tayab@ Taiyab Koraishi@ Md. Taiyab Kuraishi
                 Son of Md. Chutrum Kuraishi
                 7. Jillan Kuraishi @ Jilani Kuraishi @ Md. Jilam Kuraishi son of late Doma
                 Kuraishi
                 8. Md. Chhathu Kuraishi @ Chhotu Kuraishi Son of late Md. Fika Kuraishi
                 9. Md. Ishak Kuraishi Son of late Md. Hakik Kuraishi All are Resident of
                 Village Bikramganj, P.S. Bikramganj, District- Rohtas.

                                                                               .... ....   Petitioners
                                                       Versus
                 The State of Bihar

                                                                .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Rajani Kant Singh
                 For the Opposite Party/s  : Mr. Anil Kumar Singh 1
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

4   29-06-2018

Petitioners apprehend their arrest in connection with Bikramganj P.S.Case No. 313 of 2017 registered for the offences punishable under Sections 429, 153A, 295A/34 of the Indian Penal Code and Section 11(i) of Prevention of Cruelty to Animals Act, 1960.

Allegation as per FIR is that police on secret information raided a place where huge quantity of cow and buffalo meat were found in processing condition and seeing the police the accused persons of other community fled away and petitioners are named in the FIR.

Patna High Court Cr.M isc. No.32162 of 2018 (4) dt.29-06-2018

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Submission of learned counsel for the petitioners is that no specific allegation has been attributed against the petitioners and there is no recovery from them and similarly situated co- accused persons have been granted privilege of anticipatory bail by co-ordinate Bench of this Court vide order dated 5.4.2018 passed in Cr.Misc.No. 15664 of 2018.

Heard learned APP also.

Having heard both sides and in the facts and circumstances, let the petitioners, named above, in the event of their arrest or surrender be released on bail on furnishing bail bonds of Rs.25,000/- (Rupees twenty five thousand) each with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate, Bikramganj, District Rohtas, in connection with Bikramganj P.S.Case No. 313 of 2017, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure and further conditions are that one of the bailors shall be a local person having sufficient immoveable properties within the jurisdiction of court concerned.

(Vinod Kumar Sinha, J) spal/-

  U         T

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Patna High Court - Orders