MAHAVIRSINH MANUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail preferred by the applicant under section 438 of the Code of Criminal Procedure, 1973, in connection with FIR being I-C.R. No. 23 of 2018 registered with Dhrangadhra City Police Station, District Surendranagar, for the offences punishable under Sections 11(L) of Prevention of Animal Cruelty Act and Sections 5, 6(B) of Animal Preservation Act and Section 295 of the Indian Penal Code.

(2.) On 30.03.2018 the complainant and other police personnel and panchas carried out raid at the house of the applicants and five separate FIRs, which include the present FIR are filed.

(3.) It is the grievance on the part of the that applicants those five FIRs which have been named as under: <FRM>JUDGEMENT_295_LAWS(GJH)7_2018_1.html</FRM>