VISHALBHAI NATHABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.4/2020-21 registered with Veraval Forest Range, District Gir Somnath for offence under Sections 2(16) , 2(17) , 2(20) , 2(31) , 2(36) , 2(37) , 9 , 39 , 50 , 51 and 52 of the Wild Life (Protection) Act, 1972.

(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.