MOHAMMAD FAREED Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.Case diary perused.

(2.) This is first application under Section 438 of Cr.P.C. as applicant Mohammad Fareed apprehends his arrest in connection with Crime No.255/2019 registered at Police Station Shahnagar, Distt. Panna (M.P.) for the offence punishable under Sections 353 read with Section 34 of the IPC and Sections 4,6 and 9 of the M.P. Govansh Vadh Pratishedh Adhiniyam.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the offence. Police only on the basis that the applicant was the owner of seized truck bearing registration no.MP04HE0595, implicated him with the crime.There is no evidence on record to show that the applicant was present on the spot. Prima facie no case under the M.P. Govansh Vadh Pratishedh Adhiniyam is made out against the applicant. At the most, only offence punishable under the Prevention of Cruelty to Animals Act is made out against the applicant which is bailable one. The applicant is ready to cooperate in the investigation and trial. In the event of arrest, his reputation will be ruined. Under these circumstances, applicant prays for anticipatory bail.