HARISHKUMAR CHANDRAKANT BHOI 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 the I-C.R.No11187006210060 of 2021 registered with Lunawada Police Station, Mahisagar of the offence punishable under Sections 279 and 114 of the Indian Penal Code, undre Sections 11(1) (D), 11(1)(E), 11(1)(H), 11(1)(I) of the Prevention of Cruelty to Animals Act and under Sections 5(1), 6(A) and 8(4) of the Gujarat Animal Preservation Act.

(2.) Learned Advocate appearing on behalf of the applicants 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.