Azad vs State Of Haryana

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking anticipatory bail in FIR No. 0088 dated 25.05.2018, under Sections 5/13(2) and 17 of the Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015 besides Section 11-59-60 of the Animal Cruelty Act, 1960 and Section 120-B of the Indian Penal Code, 1860, registered at Police Station Pinangwa, District Nuh.

Learned counsel for the petitioner contends that it is alleged in the FIR that the cattle, which were being taken for slaughtering, had been recovered from the TATA Pick-up. He, however, contends that the cattle were recovered without any harm and there is no prima facie material which would indicate the cattle were being taken for slaughtering. He also contends that the petitioner is not involved in any other similar case.

This Court, by order dated 12.01.2021 had directed the petitioner to appear before the Investigating Officer and join the investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.

Learned State counsel, upon instructions from ASI Inderjeet Singh, states that the petitioner has joined investigation.

In view of the above and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 12.01.2021 granting interim bail to the petitioner is made absolute.

However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.

The petition stands disposed of.