Shekh Salamgir vs State Of Jharkhand

The matter is taken up through video conferencing.

No one turns up either on behalf of the petitioner or on behalf of the State.

The petitioner is directed to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

Apprehending his arrest in connection with Manjhiaon P.S. Case No.153 of 2020 instituted under Sections 414, 34 of the Indian Penal Code, Section 4

(a), 12 (2) of Jharkhand Bovine Animal Slaughtering Act and Section 11 (5) (a) (d) of Cruelty to Animal Act, the petitioner has moved this Court for

grant of privileges of anticipatory bail.

Perusal of the record reveals that the allegation against the petitioner is that the petitioner along with the co-accused was illegally carrying eight bovine

animals for their illegal slaughtering. It has been averred in the instant anticipatory bail application that the allegation against the petitioner is false. It

has been further averred in para-11 of the instant anticipatory bail application that the petitioner has no criminal antecedent and in para-14 it has been

averred that the petitioner is ready and willing to abide by any terms and conditions imposed upon him by this Court.

Considering the facts of the case, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to

surrender in the Court of learned J.M.- 1st Class, Garhwa within six weeks from today and in the event of his arrest or surrendering, he will be

enlarged on bail on depositing Rs.20,000/-(Rupees twenty thousand) as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five

thousand) with two sureties of the like amount each to the satisfaction of learned J.M.- 1st Class, Garhwa in connection with Manjhiaon P.S. Case

No.153 of 2020 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when

noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his 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.