IMRAN HUSENBHAI SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice 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. II 210 of 2019 registered with Valod Police Station, Tapi for the offence punishable under Sections 3(1), 5, 6, 7 of the Gujarat (Bombay) Animal Protection of Cruelty to Animals Act , 1954, Sections 11(D) ,(E), (F),(H) of Prevention of Cruelty to Animals Act , 1960, Section 2 of Gujarat Diseases of Animal (Control) Act, 1963, Section 123 of the Motor Vehicles Act, 1988, Section 6(A), 8(4) of Animal Protection Act and Section 114 of the Indian Penal Code.

(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.