KHALIL ABDUL KAZI 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. 11214033210774 of 2021 before Mangrol Police Station, Surat Rural for the offence under Sections 5, 6(A)(B) and 8 of the Gujarat Animal Preservation Act, 2011 and under Sections 5, 6 and 8 of the Bombay Animal Preservation Act, 1954.

(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 accused no. 1 - Mahammad Daud Kazi who had allegedly supplied animal for slaughter has been released on anticipatory bail by this court vide order dated 09.08.2021.