DESAI MOHAMMED KASIM MUSA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard Ms. Khushbu Danecha, learned advocate for the applicant and Shri Mitesh Amin, learned Public Prosecutor for the respondent-State by video conferencing.

(3.) 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 being C.R.No. 1195 of 2020 registered with Godhra Town B Division Police Station for the offences punishable under Sections 5(1)(2), 8(2) and 10 of Gujarat Animal Preservation Amendment Act, 2017 and Section 11(f) of Animal Cruelty Act and Section 119 of the Gujarat Police Act.