AARIFBHAI FIROZKHAN MULTANI 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. 11188009200074 of 2020 before Modasa Police Station, Aravalli for the offence under Sections 5, 6, 8 and 11(d) of the Gujarat Animal Preservation Act read with Section 11 of the Prevention of Cruelty to Animals Act, 1960 and Section 279 of IPC read with Sections 117, 184, 192 of the M.V. 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.