Md. Jahid Ansari @ Jahid Ansari vs State Of Jharkhand

Sanjay Kumar Dwivedi, J

Heard learned counsels for petitioner and for the State.

The petitioner is apprehending his arrest in connection with Mahuwadanr P.S. Case No.39 of 2024, for offence registered under section 12(1) and 12(3) of Jharkhand Bovine Animals (Prohibition of Slaughter) Act, 2005, pending in court of learned Sub Divisional Judicial Magistrate, Latehar.

Learned counsel for petitioner submits that the allegations are made that from the house of the petitioner, flesh of bovine animal has been recovered. He further submits that the same allegation is made against one Faij Ansari @ Faiz Ansari who has been granted anticipatory bail in A.B.A. No.1575 of 2025. He also submits that the petitioner has got no criminal antecedent as disclosed in paragraph no.24 of the petition.

Learned State counsel opposes prayer and submits that from the house of the petitioner flesh of bovine animal has been recovered.

It transpires from the seizure-list that flesh of bovine animal has been recovered from the house of Faij Ansari @ Faiz Ansari and the same allegation has been made upon the petitioner and said Faij Ansari @ Faiz Ansari has been granted anticipatory bail in the aforesaid A.B.A. and the petitioner has got no criminal antecedent as disclosed in paragraph no.24, I am inclined to grant anticipatory bail to petitioner.

Accordingly, petitioner, above named, is hereby directed to surrender before learned court within three weeks from today, and in event of his surrender/arrest, petitioner, above named, shall be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand), with two sureties of like amount each, to satisfaction of learned Sub Divisional Judicial Magistrate, Latehar, in connection with Mahuwadanr P.S. Case No.39 of 2024, subject to the conditions as laid down under section 482(2) of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.