LAWS(GJH)-2022-3-892

GOVINDBHAI RAMUBHAI HALPATI Vs. STATE OF GUJARAT

Decided On March 17, 2022
Govindbhai Ramubhai Halpati Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocate Mr. Jaydeep Sindhi - for the applicant and learned Additional Public Prosecutor Mr. Himanshu Patel for 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 the FIR registered at C.R.No.11822012213482 of 2021 with Gandevi Police Station, District Navsari for the offences punishable under Ss. 6(a)(1)(3)(4), 8(4) and 10 of the Animal Preservation Act, 1954 read with Sec. 11(1)(d)(e)(f)(h) of The Prevention of Cruelty To Animals Act, 1960 read with Sec. 192(2) of the Motor Vehicle Act.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.