IMRAN SHERUBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. I-11191022212013 of 2021 with Sanpur Police Station, Ahmedabad City for the offence punishable under Ss. 5(1), 6(B)(1), 8 and 10 of Gujarat Animal Preservation Act, under Sec. 11(1)(l) of Prevention of Cruelty to Animals Act, under Sec. 335, 392 of BPMC Act.

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

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.