LAWS(GJH)-2020-5-350

ALI MAMAD ABDULLAH HINGORA Vs. STATE OF GUJARAT

Decided On May 04, 2020
Ali Mamad Abdullah Hingora Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-24 of 2019 registered with Kothra Police Station, Taluka Abdasa, Dist.- Kachchh for the offence punishable under Sections 295(A) , 429 and 114 of the Indian Penal Code and Section 11(L) of the Prevention of Animal Cruelty Act and Sections 5(1), 6(B)(1), 8(1)(2)(4) of the Gujarat Animal Preservations (Amendment) Act, 2017.

(2.) Learned advocate appearing on behalf of the applicants by video conferencing submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State by video conferencing has opposed grant of regular bail looking to the nature and gravity of the offence.