MEHBUBBHAI HUSAINBHAI HOKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as Part B C.R. No. 11184002220656 of 2022 with Chota Udaipur Police Station, District Chota Udaipur, for the offences punishable under Ss. 295 and 295 - A of the Indian Penal Code, Sec. 5, 6 (a), 6 (b), 8 (2), 8 (4) and 10 of Gujarat Animal Preservation Act, Sec. 11 (b) (d) (e) (f) (h) (I) (k) and sec. 184 . 177 and 192 of the M. V. Act.

(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.