ASRAFKHAN DILAVARKHAN LASHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.1-11198047210625 of 2021 registered with Shihor Police Station, District: Bhavnagar for the offences under Ss. H (1)(d), H(1)(e), H(1)(f) and 11(1) (h) of the Prevention of Cruelty to Animals Act, 1960 and Ss. 6(a), 4, 3 and 8(2) of Gujarat Animals Preservation Act and Sec. 114 of IPC as well as Sec. 119 of the Gujarat Police Act.

(2.) Learned advocate for the applicant submits that the applicant has been falsely implicated in the alleged offence. Custodial interrogation of the applicant is not essential for the purpose of investigation.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail stating inter alia that the allegations against the applicant are grave and serious in nature and custodial interrogation is necessary for further investigation of the case.