QURESHI MO. JUBER ABDULRASHID Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. S.S. Saiyed, learned advocate for the applicant and Ms. Nisha Thakore, learned Additional Public Prosecutor for the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R. No. 96 of 2019 registered with Isanpur Police Station, Ahmedabad for the offences punishable under Sections 379, 279 and 114 of the Indian Penal Code, 1860; Sections 6, a(1)(3) and 8 of the Gujarat Animal Preservation Act, 2011 and Section 11(d)(f) of the Prevention of Cruelty to Animals Act, 1960.

(3.) Mr. S.S. Saiyed, learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail. It is also submitted that the vehicle which is involved in the crime does not belong to the applicant. Even it is the case of the applicant that the applicant was not present at the place of crime.