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Jharkhand High Court
Asaraf Ansari vs The State Of Jharkhand ... Opposite ... on 10 February, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
( 2026:JHHC:3469 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 699 of 2026
Asaraf Ansari, aged about 50 years, S/o Yusuf Ansari, R/o Village- Uganhir,
P.O. Pundru, P.S. Pindrajora, District- Bokaro, Jharkhand ... Petitioner
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Vishal Srivastava, Advocate
For the State : Mrs. Ruby Pandey, A.P.P.
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02/10.02.2026 Heard learned counsel appearing for the petitioner and learned counsel
appearing for the State.
2. The petitioner is apprehending his arrest in connection with Pindrajora
P.S. Case No.172/2025, registered for the offence under Sections 317(2), 3(5)
of the BNS, 2023, Sections 11(1)(a)(b)(d)(e)(h)(i)(j) of Prevention of Cruelty
of Animal Act, 1960, Rules 47(a)(b), 48, 49(a)(b), 51(a), 52, 53, 54(1)(2) of
Transport of Cattle Rule, 1978, Sections 3, 4, 12 of Jharkhand Bovine Animal
Slaughter Prohibition Act, 2005, pending in the Court of the learned Judicial
Magistrate, 1st Class, Bokaro.
3. Learned counsel appearing for the petitioner submits that even the
pick-up van is not belonging to the petitioner as well as the bovine animals
are not of the petitioner and the allegations are there that in the pick-up van,
bovine animals were being carried. He next submits that the name of the
petitioner has come on the confessional statement of the co-accused. He also
submits that the petitioner is having no criminal antecedent, as disclosed in
paragraph 11 of this application.
4. Learned counsel appearing for the State opposed the prayer and
submits that the allegations are there against the petitioner and the name of
( 2026:JHHC:3469 )
the petitioner has come on confessional statement.
5. Considering that the petitioner is having no criminal antecedent, as
disclosed in paragraph 11 of this application and the name of the petitioner
has come on confessional statement and in the attending facts and
circumstances of the case, I am inclined to extend the privilege of anticipatory
bail to the petitioner.
6. Accordingly, the above-named petitioner is directed to surrender
before the learned Court within three weeks from today and in the event of
his arrest or surrender, he shall be enlarged on bail on furnishing bail bond
of Rs.25,000/- (Twenty Five Thousand) with two sureties of the like
amount each to the satisfaction of learned Judicial Magistrate, 1st Class,
Bokaro in connection with Pindrajora P.S. Case No.172/2025, subject to the
conditions as laid down under Section 482(2) of the Bharatiya Nagarik
Suraksha Sanhita, 2023.
(Sanjay Kumar Dwivedi, J.)
Dated: 10th February, 2026
Ajay/
