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Judgment
7 paragraphs · 260 wordsGautam Kumar Choudhary, J
Apprehending his arrest, the petitioner named above has moved this Court for grant of anticipatory bail in connection with Kolebira P.S. Case No. 43 of 2023 registered under Sections 414, 34 of the Indian Penal Code, Section 11(D)(F) of the Prevention of Cruelty to Animals Act and Section 12(i) & (ii) of Jharkhand Bovine Animal (Prohibition of Slaughter) Act, 2005, pending in the court of C.J.M., Simdega.
Heard the parties.
It is submitted by learned counsel for the petitioner that the petitioner is in no way concerned with illegal trade of bovine animals and the only material that has come up against the petitioner in the order passed by the court below is that on the date of incidence he had mobile conversation to the other co-accused persons. The petitioner is neither the owner of the Pick-up Van nor has concern with the seized animals.
The Addl. P.P. opposed the prayer for bail.
Considering the submissions of learned counsel and the fact as discussed above, the anticipatory bail application is allowed. Hence, in the event of his arrest or surrender within a period of two weeks from the date of this order, the petitioner named above shall be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Court below, subject to the conditions laid down under section 438 (2) Cr. P.C.
The petitioner will cooperate in the investigation and will appear on notice under Section 41A of Cr. P.C.