MULTANI SABDARBHAI ISMAILBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Mehta, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with FIR No.11187005200137 of 2020 registered with Kothamba Police Station, Mahisagar for the offences punishable under Sections 3, 11, 11(1)(a), 11(1) (d), 11(1)(e), 11(1)(h) and 11(1)(k) of Prevention of Animal Cruelty Act read with Sections 5, 6, 6(a), 6(b) and 8 of the Gujarat Animal Protection (Amendment) Act.

(3.) Heard Mr. J.M.Barot, learned counsel for the applicant and learned APP for the State by video conferencing.