HUSEN MUSA GORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) 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.11822023200248 of 2020 registered with Maroli Police Station, Navsari for the offence punishable under Sections 5(K), 6(Kh), 8 of the Animal Preservation Act, 2017 read with Section 11(L) of the Prevention of Cruelty to Animals Act .

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