RAKESHBHAI RATANABHAI PALAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being II- C.R.No. 23 of 2019 dtd. 3/5/2019 registered with Dahod Rural Police Station, District : Dahod for offences under Sec. 5(1)(a) , 5(1) (b), 6A(4),8(4) of the Gujarat Animal Preservation (Amended) Act, 2017 and Sec. 11(D)(E)(F)(H) of the Animal Cruelty Act, 1960 and under Sec. 114 of the Indian Penal Code.

(2.) Learned Advocate Ms. N.S. Jethwa for learned advocate Mr. A.A. Zabuawala 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.

(3.) Learned Additional Public Prosecutor Mr. Hardik Soni appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.