Chotu @ Md. Nasim @ Chhotu And Others vs State Of Jharkhand

Pradeep Kumar Srivastava, J

Heard learned counsel for the parties.

Apprehending their arrest in connection with Kowali P.S. Case No. 71 of 2022(G.R. No.296 of 2023) instituted under Sections 11 of Prevention of Cruelty to Animals Act, Sections 12(1), 12(2), 12(3) of Jharkhand Bovine Animals (Prohibition of Slaughter) Act, the petitioners have moved this Court for grant of privilege of anticipatory bail.

As per FIR, allegation is that petitioners were found indulged in slaughter, sale and transport of bovine animals.

Learned counsel for the petitioners has submitted that the petitioners are innocent and have committed no offence at all rather they have been falsely implicated in this case with ulterior motive. No incriminating articles have been recovered from the possession of the petitioners. Other co-accused with similar allegation has already been extended the privilege of anticipatory bail by the Co-ordinate Bench of this Court vide order dated 01.02.2024 passed in A.B.A. No.10514 of 2023. Petitioners undertake to co-operate with the investigation of the case. Hence, the petitioners may be extended the privilege of anticipatory bail.

Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioners.

Considering the facts and circumstances of this case, the nature of allegation against petitioners coupled with materials available on record, I am inclined to extend privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender before the Court below within four weeks from today and in the event of their arrest or surrendering, they will be enlarged 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 learned JM, 1st Class, Jamshedpur in connection with Kowali P.S. Case No. 71 of 2022(G.R. No.296 of 2023) with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.