KURESHI RASHIDBHAI IQBALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in connection with the FIR being C.R. No. 11197025220313 of 2022 registered with Karjan Police Station, District: Vadodara Rural for the offence punishable under Ss. 279, 295-A, 427, 114 of the Indian Penal Code, Ss. 192, 177 of the M.V.Act, Ss. 6,7, 5A(1), 11(1)(a), 11(1)(D), 11(1)(E), 11(1)(F) and 11(1)(K) of the prevention of Cruelty to Animals Act, Ss. 5(1), 6A(1), 6A(3), 6A(4), 8(4), 10 of the Gujarat Animal Preservation Act and Sec. 119 of the G.P.Act.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. He has no past antecedent of like nature and custodial interrogation of the applicant is not essential for the purpose of investigation.