HABIB SHAMSHER PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants does not press this application qua applicant Nos.1-Habib Shamsher Parmar and applicant No.2-Asmal Shamsher Parmar with a liberty to afresh after six months. Hence, the application stands disposed of as not press qua applicant Nos.1 and 2. Rule is discharged qua them.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I-C.R.No.15 of 2020-21 registered with Range Forest Officer, Veraval Range, Veraval and Taluka Wildlife Warden Veraval and Sutrapada, District: Gir Somnath of the offence punishable under Ss. 2(16), 2(20), 9, 39, 50, 51 and 52 of the Wildlife (Protection) Act, 1972 (Amendment Act -2002).

(3.) 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.