HAJIBHAI IBRAHIMBHAI KESHARIYA TURAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.11186009210025 of 2021 registered with Veraval Police Station, Gir Somnath for offence under Sections 429, 295-A and 120(B) of the Indian Penal Code, under Sections 5(1) (a), 6(a), 6(B), 8(2), 8(4) and 10 of the Preservation of Animal Act and under Sections 11(L) of the Cruelty to Animal Act.

(2.) 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.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. He submits that the role of the applicant is that the activity was taking place within the premises of the applicant.