ZAKIR ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973, (for short hereinafter referred to as ' Cr.P.C .') seeking to enlarge the petitioner who is arraigned as accused on anticipatory bail in the event of his arrest in Crime No.76/2022 of Raghavendra Nagar Police Station, Kalaburagi, registered for the offences punishable under Ss. 5 and 12 of the Karnataka Prevention of Slaughter and Preservation of Cattle Act, 2020 (for short hereinafter referred to as 'KPS and PC Act ').

(2.) The above said case came to be registered against the petitioner on the basis of a complaint lodged on 30/6/2022 stating that on the credible information received by the police that, near Madina Colony, some persons have store two animals for slaughtering on the eve of Bakrid. Accordingly, the police officials raided the spot and found that 02 animals were kept there without documents. On enquiry, the accused told his name as Zakir Ali, who is the petitioner in this case. He did not possess any documents in respect of possession of such animals. Therefore, the same were seized and brought to the police station. Hence, the case came to be registered. The anticipatory bail petition filed by the petitioner is rejected by the Trial Court. Hence, the petitioner has filed this petition.

(3.) Heard Sri. Syed Fayazuddin, learned counsel for the petitioner and Sri. Veeranagouda Malipatil, learned High Court Government Pleader for the respondent - State.