TANVEER ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner above-named who is in custody since 8/5/2023 has moved this Court for grant of regular bail in connection with Chandil (Kapali) P.S. Case No.37 of 2023 registered under Ss. 414/34 of the Indian Penal Code and Sec. 11 of Prevention of Cruelty to Animal Act and Sec. 12 of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005. Heard the parties.

(2.) It is submitted by learned counsel for the petitioner that there is no material against him except the confessional statement of co-accused. The petitioner is owner of the vehicle. He has no criminal antecedent. Learned APP for the State has vehemently opposed the prayer. Considering the submissions of learned counsel and the fact as discussed above, the bail application is allowed. Accordingly, the petitioner named above shall be released on bail on furnishing bail bond of Rs.25,000.00(Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Court below subject to the condition that one of the bailor(s) must be close relatives of the petitioner and that he shall not commit an offence, similar to the offence of which he is accused in the present case.