Patna High Court - Orders
Tiwari Rai vs The State Of Bihar on 22 January, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.3060 of 2015
Arising Out of PS.Case No. -118 Year- 2012 Thana -MAHUA District- VAISHALI(HAJIPUR)
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Tiwari Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dr. Om Prakash Om
For the Opposite Party/s : Mr. Hirday Pd.Singh(App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 22-01-2015Heard learned counsel for the petitioner and the state.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 295A/34 of the I.P.C. and Section 11 of The Prevention of Cruelty to Animals Act, 1960.
On information that petitioner and others used to carry animals to butcher house, the vehicle was intercepted when one Lakshmi Kant Shudhanshu was apprehended with three calves and one he-buffalo.
It is submitted by learned counsel for the petitioner that only on suspicion the accusation has been levelled against the petitioner. A statement has been made in para 3 of the petition that petitioner has no criminal antecedent. Patna High Court Cr.Misc. No.3060 of 2015 (2) dt.22-01-2015 2/2
Considering the aforesaid facts, let the petitioner namely Jhapsi Paswan, in the event of his arrest or surrender before the Court below within a period of 12 weeks from today, be released on anticipatory bail on furnishing bail bond of `10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Vaishali at Hajipur in connection with Mahua P.S. Case No. 118 of 2012.
(Dinesh Kumar Singh, J) Amrendra/-
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