TASLIM ISHAK DAANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms.Chetnaben Shah waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I - 1120702421075 of 2021 registered with Godhara Taluka Police Station, Panchmahal for the offence punishable under Sections 11 (1) (D) (E) (F) (G) (H) of the Animal Cruelty Act, Sections 5, 8 and 10 of the Gujarat Animal Preservation Act, Rule 96 and 98 of Transport of Animal Rules, Rule 125(e) of the Central Motor Vehicles (Amendment) Rules and Section 9 of Gujarat Essential Commodities and Cattle (Control) Act, 2005 read with Section 119 of Gujarat Police Act.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice. Learned advocate for the applicant submits that the role attributed to the applicant is that he is the supplier of the animals, but except one antecedent, no adverse circumstances are pointed out.