NOSEKHA KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Cr. M.P. has been filed with a prayer to quash the first information report including the investigation in connection with Barhi P.S. Case No. 214 of 2014, corresponding to G.R. Case No. 2842 of 2014, registered for the offences punishable under Sections 4(A), (B) and (D) of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 and Sections 47/49 of the Animal Cruelty Act.

(3.) The facts of the case in brief is that the Officer-in-Charge, Barhi P.S. recorded his self-statement alleging therein that he along with other police personnel were on patrolling duty at night on 11.07.2014. In course of patrolling at about 10:00 p.m. he received secret information that one truck loaded with cattle has dashed one person at Dhamna More and on account of the said accident, one person died. Having received this information, the informant along with other police personnel reached at the place of occurrence and found one dead body lying on G.T. Road. He also found that one truck bearing Reg. No. JH-02N-4822 was met with the accident. In the said accident, the truck turned turtle and some cattle died whereas some sustained injuries. Thereafter, the said truck as well as the cattle were seized in presence of witnesses and since, the truck belonged to this petitioner, instant case was lodged against the petitioner and others.