MD. AFTAB Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for petitioners and the learned counsel appearing through Video Conferencing (V.C.) for the State.

(2.) The petitioners are apprehending their arrest in connection with Sahibganj (M) P.S. Case No.18 of 2025, for offence registered under Sec. 317(2), (5), 3(5) of the BNS, 2023, Sec. 11 of Prevention of Cruelty to Animals Act and Sec. 12 and 13 of Jharkhand Bovine Animals Prohibition of Slaughter Act, 2005, pending in court of learned Additional Chief Judicial Magistrate, Sahibganj.

(3.) Learned counsel for petitioners submits that the petitioners have nothing to do with the bovine animals which were being carried in the vehicle in question. He then submits that one Arif Hussain has been apprehended on the spot and he has taken the name of the petitioners saying that the petitioners were accompanying with the said Arif Hussain. He next submits that the petitioners have got no criminal antecedent as disclosed in paragraph no.12.