AMRIT KUJUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Netarhat P.S. Case No.10 of 2023 registered under Sec. 428/429/34 of the Indian Penal Code and Sec. 12(1) of Jharkhand Bovine Animal Prohibition of Slaughter Act.

(3.) The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner in furtherance of common intention with the co-accused person was selling meat of bovine animal after slaughtering illegally. It is further submitted that the allegations against the petitioner are all false and the petitioner has been implicated in this case as the co-accused has confessed the name of the petitioner before the police. It is next submitted that the petitioner has no criminal antecedent as has been mentioned in paragraph no. 12 of the anticipatory bail application. It is then submitted that the petitioner undertakes to furnish sufficient security including cash security and also undertakes to cooperate with the investigation of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.