SHIVALBHAI GANGABHAI BHAGRE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondent State.

(2.) Learned advocate Mr. Bharda for the applicant submitted that the applicant is the owner of the Pick-up Tempo and he was merely transporting the animals in the said vehicle on hire basis. The persons who had hired his vehicle and were transporting their animals were also travelling in the vehicle at the relevant time but when the vehicle was stopped, they fled from the place. The applicant is not the owner of the animals nor was he transporting them for any slaughter purpose. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Learned APP submitted that the offence alleged against the applicant is serious in nature and that if released on bail, he would flee justice and would not be available for trial. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.