LAWS(GJH)-2020-6-542

SHAKIL ISUBHAI Vs. STATE OF GUJARAT

Decided On June 12, 2020
Shakil Isubhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Ms. Nisha Thakor, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No.I-185 of 2020 registered with Borsad Rural Police Station, for the offence punishable under Sections 332 , 143 , 188 , 429 and 511 of the Indian Penal Code and Section 51(b) of the Disaster Management Act and Section 11(f) (h) of the Animal Cruelty Act and Sections (5) (1) (c), 6(a) (1), 8 and 10 of Animal Preservation Act and Section 135 of Gujarat Police Act.

(3.) Learned advocate appearing on behalf of the applicant submitted that the applicant was named in the first information report by the co- accused and the role of the applicant is only of selling the cattle. Except this, there is nothing on record to connect the applicant with the offence. It is submitted that the nature of allegations are such for which custodial interrogation at this stage is not necessary. It is further submitted that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice. It is further stated that the applicant will remain present before the Investigating Officer on 16th June, 2020 and will provide the permanent address.