IMTIYAZBHAI HABIBBHAI KURESHI 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 Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-11204039200657 of 2020 with MAHUDHA POLICE STATION, DISTRICTKHEDA for the offence punishable under Sections 428, 429 of the Indian Penal Code and under Sections-5, 6, 6(B), 10 of Gujarat Animal Preservation (Amendment) Act, 2017 and under Section-11(1) of Prevention of Cruelty to Animal Act.

(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.