RAFIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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-11193003201818 of 2020 with AMRELI CITY POLICE STATION, DISTRICT-AMRELI , for the offence punishable under Sections 268, 295, 429, 120(B) of the Indian Penal Code, under Section 5(1)(A), 6A(1)(3)(4), 6(B), 8, 10 of Animal Preservation Act, under Section 11(1)(a)(1) of the Prevention of Cruelty to Animals Act, under Section 119 of the Gujarat Police 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.