SANJAY SAMIR SINDHIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest in connection with T. Tanger P.S. Case No.31 of 2024 instituted under Ss. 317(5)/281/238/34 of the B.N.S., 2023, Sec. 11 (1)(d) of Prevention of Cruelty to Animals Act, 1960 and Sec. 12(i)/12(ii)/12(iii) of the Jharkhand Bovine Animal (Prohibition of Slaughter) Act, 2005, the petitioner has moved this Court for grant of privileges of anticipatory bail.

(3.) Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was aiding the co-accused persons in driving away the bovine animals loaded in the truck; which met with an accident. It is submitted that the allegation against the petitioner is false. It is next submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.