RISHI YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest, the petitioner named above has moved this Court for grant of anticipatory bail in connection with Kolebira P.S. Case No. 43 of 2023 registered under Ss. 414, 34 of the Indian Penal Code, Sec. 11(D)(F) of the Prevention of Cruelty to Animals Act and Sec. 12(i) and (ii) of Jharkhand Bovine Animal (Prohibition of Slaughter) Act, 2005, pending in the court of C.J.M., Simdega.

(2.) Heard the parties.

(3.) It is submitted by learned counsel for the petitioner that the petitioner is in no way concerned with illegal trade of bovine animals and the only material that has come up against the petitioner in the order passed by the court below is that on the date of incidence he had mobile conversation to the other co-accused persons. The petitioner is neither the owner of the Pick-up Van nor has concern with the seized animals.