ANTONY RAIJAN @ NIKHIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioners are accused 1 to 4 in Crime No.1097 of 2021 of Peraumbavoor Police Station for having allegedly committed the offences punishable under Ss. 379 and 429 read with Section 34 of the Indian Penal Code, 1860 and under Section 11(1)(i) of the Prevention of Cruelty to Animals Act, 1960.

(3.) The prosecution allegation is that with the intention to commit theft of a buffalo belonging to the de facto complainant, which was tied at Anakathodu paddy field, the accused persons in between 6.00 p.m. on 15.06.2021 and 10.00 a.m. on 16.06.2021, untied the buffalo and took it to a nearby place and slaughtered, causing a loss of Rs.70,000.00 to the de facto complainant.