ABDUL BASHEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused No. 2 under section 438 of Cr.P.C., 1973 for grant of anticipatory bail in Crime No. 336/2013 of Buntwal Town Police Station, Dakshina Kannada District for the offences punishable under Sections 4, 5, 8, 9, 11, 11D of the Karnataka Prevention of Cow Slaughter and Cattle Preservation Act, 1964 and Section 379 r/w. Section 34 of IPC as well as under Sections 66, 192A of Indian Motor Vehicles Act, 1988.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(3.) It is alleged in the complaint that on 9.6.2018 the complainant after receiving a credible information went along with his staff and panch witnesses to the shed in the hill station near the Levin Industrial Building. At that time the petitioner-accused and another person ran way from the said place by seeing the complainant. When they inspected the said place they found a Bollero vehicle bearing Regn. No. KA-19-AA-0371, wherein they also found cows with tying their legs and on verification they came to know that the said cows were stolen and intended to be transported for the purpose of slaughtering. On the basis of the said complaint, a case was registered.