MUSTUFA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, pursuant to the liberty granted by this Court vide order dated 04.02.2020 passed in Criminal Misc. Application No.2214 of 2020, for regular bail in connection with FIR being C.R.No.II ?152 of 2019 registered with Dahod Town Police Station, District Dahod for offence under Sections 5(CH)(GH), 8(4), 9 and 10 of the Animal Preservation Act and under Sections 11(D)(F) of the Prevention of Cruelty to Animals Act .

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.