MD. JAHID ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with Mahuwadanr P.S. Case No.39 of 2024, for offence registered under Sec. 12(1) and 12(3) of Jharkhand Bovine Animals (Prohibition of Slaughter) Act, 2005, pending in court of learned Sub Divisional Judicial Magistrate, Latehar.

(3.) Learned counsel for petitioner submits that the allegations are made that from the house of the petitioner, flesh of bovine animal has been recovered. He further submits that the same allegation is made against one Faij Ansari @ Faiz Ansari who has been granted anticipatory bail in A.B.A. No.1575 of 2025. He also submits that the petitioner has got no criminal antecedent as disclosed in paragraph no.24 of the petition.