BHAVNIBEN RAJESHBHAI PADHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.D.M. Devnani, learned APP waives service of notice of Rule for 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.3 of 2019-20 registered with Dharji Round, Nalsarovar Range Police Station for, District Surendranagar, offence under Sections 2(15), 2(16), 2(35), 9, 27(1), 29, 31, 50, 51 and 55 of the Wildlife Protection Act.

(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.