AASIF @ KEDA YAKUBBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with an FIR being C.R. No.11196004201222 of 2020 registered with Gotri Police Station, Dist.Vadodara for the offences punishable under Sections 268, 295, 429, 120B of the Indian Penal Code, 1860 under Section 5(1)(A), 6(B(1), 8(2), 8(4) of the Gujarat Animal Preservation Act, (Amended) 2017, under Section 11(L) of the Prevention of Cruelty to Animals Act, 1960 and under Section 119 of the Gujarat Police Act.

(3.) The story of the prosecution in brief is that, on the day of the incident, the present applicant and other accused persons namely Aasifbhai Hanifbhai Khatki had hired a shop on rent and were doing an activity of cutting and selling cow meat so as to earn money. On the basis of information, the police persons had conducted raid into the shop of the co accused and during the raid, total muddammal meat valued at Rs.16,515/- came to be recovered from the spot and equipments were also seized from the place of the incident. It is further submitted that at the time of raid the accused persons were not available. With regard to this incident, a complaint came to be registered with Gotri Police Station, Vadodara City being C.R. No.11196004201222 of 2020 for the offences punishable under Sections 268, 295, 429, 120B of the Indian Penal Code, 1860 under Sections 5(1)(A), 6(B) (1), 8(2), 8(4) of the Gujarat Animal Preservation Act, (Amended) 2017, under Section 11(L) of the Prevention of Cruelty to Animals Act, 1960 and under Section 119 of the Gujarat Police Act on 07.10.2020.