RUKSANABEN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R. No.11822019210348 of 2021 registered with Navsari Town Police Station, District Ahmedabad for the offences under Sections 5, 6(B), 8 and 10 of the Gujarat Animal Preservation(Amendment) Act and under sections 11(1) of the Prevention of Cruelty to Animals Act and under Section 295(A), 429 and 114 of the Indian Penal Code, 1860.

(3.) As per the contents of the FIR, beef to the tune of 123 kgs, was found from the house of the accused Farukh Shaikh. The present applicants are arraigned as accused on the statement of the accused- Farukh Shaikh, wherein he has alleged that the applicant no.1 had supplied the aforesaid beef to him.