SANDEEP RAMESH THORAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jaydeep H. Sindhi for the Applicant and learned APP Ms. Monali Bhatt for the Respondent - State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for enlarging him on anticipatory bail in connection with the FIR N o . 1 1 8 2 4 0 0 6 2 0 0 4 9 3 registered with Uchchhal Police Station, Tapi for the offenses punishable under Ss. 11(1)(d) , 11(1)(e) , 11(1)(f) , 11(1)(h) of the Prevention of Cruelty to Animal Act read with Ss. 4, 9(1) of the Gujarat Essential Commodities & Animal Preservation Act 2005 and also under Sec. 125(e) of The Central Motor Vehicle Act.

(3.) Learned Advocate for the Applicant has submitted that the Applicant is apprehending his arrest in connection the aforesaid FIR and in this connection the earlier application filed by the Applicant before the learned Sessions Court came to be dis-allowed. Learned Advocate for the Applicant has submitted that looking to the facts and circumstances of the case, the present application may be allowed. He further submitted that the applicant will keep himself available during the course of investigation and trial also and will not flee from justice.