ABDULRAUF HAJI HUSEN BADAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent State.

(2.) The present successive bail application under Section 439 of the Code of Criminal Procedure, 1973, is filed by the applicant pursuant to the liberty granted by this Court vide order dated 22.01.2020 to the effect that the applicant can file fresh application after a period of three months, in connection with FIR being C.R. No.II-64 of 2019 registered with Godhra 'B' Division Police Station, District Panchmahals, for offence under Sections 5 and 8(2) of the Animal Preservation Act and Section 119 of the Gujarat Police 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.