AYUBBHAI RAJABBHAI KURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. S.S. Saiyed for the applicant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent- State through video conferencing.

(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 II- C.R. No.268/2019 registered with Dahod Town Police Station, District Dahod for the offences punishable under Sections 5(1) (c), 6(b)1, 8(2) and 8(4) of the Gujarat Animal Preservation Act, 1954.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.