MATHURA YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for petitioners and for the State.

(2.) The petitioners are apprehending their arrest in connection with Pathargama PS Case No.129 of 2025, for offence registered under Sec. 317(5) of BNS, 2023 and Sec. 11 of Prevention of Animal Cruelty Act, 1960, pending in court of learned Sub Divisional Judicial Magistrate, Godda.

(3.) Learned counsel for petitioners submits that the petitioners happened to be the owners of the vehicles in questions and the allegations are made that bovine animals were being carried in the said vehicles. He also submits that purchaser of bovine animals has hired the vehicles and the petitioners have nothing to do with the allegations made. He then submits that the petitioners have got no criminal antecedent as disclosed in paragraph no.15.