TAUSHIF QURAISHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Dhurwa (T) P.S. Case No. 179 of 2022, for the offences registered under Sec. 353, 302, 34 of the Indian Penal Code, Ss. 11(a)(b)(d)(e) of the Prevention of Cruelty to Animal Act, 1955, Sec. 4(b) of the Bihar Prevention and Improvement of Animal Act, 1955 and Sec. 12 of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005, pending in the court of learned C. J. M., Ranchi.

(3.) In the intervening night of 19/20/7.2022, Dhurwa police received confidential information that a pick van bearing registration No. JH01EJ-7501 after breaking the barriers of Basiya, Kamdara and Torpa P.S. was proceeding towards Tupudana. The said vehicle was intercepted near Tupudana O.P., the driver of the vehicle ran over one of the police officer namely Sandhya Topno due to which she succumbed to her injury. Later on, the vehicle turned turtle, driver Nezar Khan was apprehended while owner of the vehicle Sajid who was present in the vehicle managed to flee away. Several injured bovine animals were recovered from the vehicle.