KHAIRUNISA YAKUB VASKA @ JADEKHA 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.I11207002210177 of 2021 before Godhara 'B' Division Police Station, Panchmahal for the offence under Sections 8(1), 10, 6(B), 8(2) and 8(4) of Gujarat Animal Preservation Act, 2017 and under Sections 429 and 114 of the Indian Penal Code and Section 119 of the Gujarat Police Act.

(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.