KHERUN IBRAHIM ABDULSATTAR UBHALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. learned Additional Public Prosecutor waives service of rule on behalf of the respondent ?State.

(2.) 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 ?11207025211075 of 2021 with GODHRA TOWN 'A' DIVISION POLICE STATION, DISTRICT ?PANCHMAHALS, for the offence punishable under Ss. 6(B)(1), 8(2), 10 of Gujarat Animial Prservation Act, under Sec. 119 of Gujarat Police Act, under Sec. 429 of the Indian Penal Code.

(3.) 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.