Rajesh Kumar, J
1. Heard the parties.
2. The applicant, who is in custody since 04.10.2023, has approached this Court for grant of regular bail in connection with Hazaribag Sadar P.S. Case
No.265 of 2018 (G.R. No.1277 of 2018), registered for the offence under Sections 413, 414, 201/34 IPC, Section 11(d) Prevention of Cruelty to
Animal Act, 1960 and Sections 5,6 & 12 of Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005.
3. It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with
this bail application and there is no suppression on the part of the applicant(s).
4. Innocence has been claimed and participation in the trial has been assured. It has been submitted that this applicant has no criminal antecedent and
no prohibited flesh has been recovered from his possession. Several co-accused have already been granted bail by the Co-ordinate Bench of this
Court. On the above basis, prayer for bail has been made.
5. On the other hand, learned A.P.P. has opposed the prayer for bail.
6. Considering the above facts and the period of custody, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named,
is/are directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the
satisfaction of the learned CJM, Hazaribag, in connection with Hazaribag Sadar P.S. Case No.265 of 2018 (G.R. No.1277 of 2018) on the condition
that the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the
learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the
court.
