INBARAJ SELVARAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of Rule on behalf of the respondent-State.

(2.) This is an application by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No. 11824006210627 of 2021 before Uchchhal Police Station, Tapi for the offence under Sections 11(1)(d), (e), (f) and (h) of the Prevention of Cruelty to Animals Act, 1960 and under Sections 6A(1)(3)(4) and 8(2) of the Gujarat Animal Preservation (Amendment) Act, 2017 and Sections 4 and 9(1) of the Gujarat Essential Commodities and Cattle (Control) Act, 2005 and Rule 125(e) of the Central Motor Vehicles (11th Amendment) Rules, 2015.

(3.) Learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions. He would submit that reading of the FIR would indicate that the applicant who is the director of a company named Thimil Agro Foods India Private Limited which is into the business of agricultural products. He submitted that the applicant had asked the accused no. 3 to transport the cows from Bhuj to Tamil Nadu for the purpose of cattle breeding and to get the byproduct from it and that it was never the intention of the applicant to get the cattle for illegal purpose.