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Sanjay Samir Sindhiya @ Sanjay Sindhiya Vs State Of Jharkhand

Case No: A.B.A. No.789 Of 2025

Date of Decision: Feb. 4, 2025

Acts Referred: Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482(2)#Bharatiya Nyaya Sanhita, 2023 — Section 34, 238, 281, 317(5)#Prevention of Cruelty to Animals Act, 1960 — Section 11(1)(d)# Jharkhand Bovine Animal (Prohibition of Slaughter) Act, 2005 12(i), 12(ii), 12(iii)

Hon'ble Judges: Anil Kumar Choudhary, J

Bench: Single Bench

Advocate: Gaurav, Vishwanath Roy

Final Decision: Allowed

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Judgement

Anil Kumar Choudhary, J

Heard the parties.

Apprehending his arrest in connection with T. Tanger P.S. Case No.31 of 2024 instituted under Sections 317(5)/281/238/34 of the B.N.S., 2023,

Section 11 (1)(d) of Prevention of Cruelty to Animals Act, 1960 and Section 12(i)/12(ii)/12(iii) of the Jharkhand Bovine Animal (Prohibition of

Slaughter) Act, 2005, the petitioner has moved this Court for grant of privileges of anticipatory bail.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was aiding the co-accused persons in

driving away the bovine animals loaded in the truck; which met with an accident. It is submitted that the allegation against the petitioner is false. It is

next submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security.

Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.

Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.

Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to

the petitioner. Accordingly, the petitioner is directed to surrender in the Court below within six weeks from today and in the event of his arrest or

surrendering, he will be enlarged on bail on depositing Rs.30,000/- as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five

thousand) with two sureties of the like amount each to the satisfaction of learned CJM, Simdega in connection with T. Tanger P.S. Case No.31 of

2024 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when

noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile

number during the pendency of the case and further conditions as laid down under Section 482 (2) of the Bharatiya Nagarik Suraksha Sanhita,

2023.