HANIF HUSEN PATANWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.K.P. Raval, Learned APP, waives service of notice of Rule on behalf of respondent-?State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-?accused have prayed for anticipatory bail in connection with the FIR being C.R.No.I- 88 of 2018 registered with Mangrol Police Station, District Junagadh, for the offences punishable under Sections 295(a) , 429 and 114 of the Indian Penal Code, Section 119 of the Gujarat Police Act, Sections 5, 6(a)(b), 8 and 10 of the Animal Preservation (Amended) Act, 2011, Rule 3 of the Animal Cruelty (Slaughtering) Rules and Section 18(4) of the Animal Preservation (Amended) Act, 2017.

(3.) At this stage, learned advocate for the applicants submits that applicant No.2, namely, Shabbir Mohmed Shaikh, is arrested and, therefore, the application qua him has become infructuous.