RAKESHBHAI RAJNARAYAN MISHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) The present successive bail application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being Part-B- C.R.No.11822021220432 of 2022 registered with Navsari Rural Police Station, Banaskantha for offence under Ss. 11(D) (E) of the Prevention of Cruelty to Animals Act, 1960, Sec. 64(1) of the Gujarat Animal Preservation (Amendment) Act, 2011 and Sec. 6A(4) and 8(4) of the Gujarat Animal Preservation (Amendment) Act, 2017 and Sec. 192 of the Gujarat Motor Vehicles Act, 1986.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.