RAHBAN CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.P. for the State.

(2.) The petitioners have prayed for grant of regular bail, in connection with Bharno P.S. Case No. 35 of 2018, corresponding to G.R. Case No. 400 of 2018, for the offence under Section 414 of the Indian Penal Code, Section 12 of Jharkhand Bovine Animal Slaughter Act, 2005 and under Section 11(D)(E) Prevention of Cruelty to Animal Act..

(3.) Learned counsel for the petitioners has submitted that the other coaccused have been enlarged on bail by this Hon'ble Court vide order dated 30.05.2018 and 01.06.2018 passed in B.A. No. 4262 of 2018 and B.A No. 4355 of 2018 respectively. Learned counsel for the petitioner has submitted that the case of these petitioners stand of similar footing to that the other co-accused. That the petitioners are in custody since 16.04.2018.