SABIRHUSEN FARIDBHAI BELIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure in connection with the FIR bearing CR No. - 11187008220168 of 2022 registered with Virpur Police Station, District: Mahisagar for the offences punishable under Ss. 268 , 295 , 429 etc of the Indian Penal Code , under Sec. 119 of the Gujarat Police Act and under Ss. 5(1)(1A) (a), 6B, 8(2) and 8(4) of the Gujarat Animal Preservation Act 2017.

(2.) Heard Mr.Shaikh, learned counsel appearing for the applicant and Ms.C. M. Shah, learned Additional Public Prosecutor appearing for the respondent - State.

(3.) Mr.Shaikh, learned counsel appearing for the applicant has submitted that the the applicant is innocent and falsely involved in the alleged offence. He has submitted that there is no any antecedent against the applicant. He has submitted that the accused no.1 named the present applicant and he arraigned as accused in the offence. He has submitted that considering the nature of offence, the applicant may be released on bail.