SOHAIL AYUBBHAI JAMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11207002210289 of 2021 registered with Godhra "B" Division Police Station, District Panchmahals for offences under Sections 6A and 8 of the Animal Protection Act and Section 11(1)A of the Gujarat Animal Cruelty Act and Section 119 of the Gujarat Police Act.

(3.) The case of the prosecution in brief is that one Shri Shankarsinh Sanjansinh, Unarmed Head Constable had lodged the FIR, stating that he was on patrolling with other police officers, one PI Shri H.N.Patel had received a secret information from a private source that one Sohel Aiyubbhai had brought some animals in Xylo car bearing R.T.O. registration No. GJ-07-AR-2961 with intent to slaughter it and are kept animals at backside of Mariam Masjid, behind Bounmil surrounding Nilgiri trees. Therefore, a raid was carried out and found four bullocks and one cow tied with short rope in a cruel manner without proper facilities of grass and water. The aforesaid animals were freed by opening the rope and sent to Panjrapole, Godhara, and hence, the present FIR has been filed.