CHOTU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Apprehending their arrest in connection with Kowali P.S. Case No. 71 of 2022(G.R. No.296 of 2023) instituted under Ss. 11 of Prevention of Cruelty to Animals Act, Ss. 12(1), 12(2), 12(3) of Jharkhand Bovine Animals (Prohibition of Slaughter) Act, the petitioners have moved this Court for grant of privilege of anticipatory bail.

(3.) As per FIR, allegation is that petitioners were found indulged in slaughter, sale and transport of bovine animals.