AASHIQUE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties by video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-112160062000360 of 2020 registered with Chiloda Police Station, District Gandhinagar for the offences punishable under Sections 279 , 465 , 471 and 427 of the Indian Penal Code, 1860 and under Section 11 (d)(e)(f)(h) Animal Cruelty Act , 1960 and Sections 6(a) and 8(4) of the Gujarat Conservation of Animal (Amendment) Act, 2017.

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