JAYSUKHBHAI RANCHHODBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Shivangi Vyas 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 anticipatory bail in connection with the FIR being C.R. No. 11202014210487 of 2021 registered with Dhrol Police Station, District: Jamnagar for the offences punishable under Ss. 6(a), 6(1)(3), 6A(4), 8(2) and 11, etc, of the Animal Protection (Amendment) Act and Sec. 119 of the Gujarat Police Act.

(3.) The brief facts of the case are that the complainant is engaged in the business of transportation and also in activities of animal protection in Jodia Taluka. That, on 21/6/2021, the complainant received an information from his group members that a truck carrying bulls from village- Hadiyana and coming towards Dhrol toll. That, upon reaching at the spot, he found that 13 bulls were being transported in a truck and therefore, the complainant called the Dhrol Police Station and informed about the same and accordingly, the FIR in question came to be fled.