ABBAS SULEMAN HAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.D.M. Devnani 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.II-115 of 2013 registered with Bardoli Police Station, District Surat Rural, for offence under Sections 5(1) (1-A), 6(A), 6(B) and 8 of the Gujarat Animal Preservation Act, Sections 177 , 180 , 183 and 184 of the M.V. Act and Sections 295(A) and 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.