ADNAN ILYAS GURJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present revision application has been filed by the juveniles in conflict with law under Sec. 102 of the Juvenile Justice (Care & Protection of Children) Act, 2015 (for short 'J.J. Act') praying for regular bail in connection with FIR No.11207048230437 of 2023 registered with Morva Police Station for the offences punishable under Sec. 5, 6A, 6B, 8(2), 8(4) and 10 of the Animal Preservation Act, Ss. 11(1)(d), 11(1)(e) and 11(1)(f) of the Prevention of Cruelty to the Animals Act, Sec. 429 of the IPC, Sec. 429 of the IPC and Sec. 119 of the G.P. Act.

(2.) Mr.Umarfaruk M.Khardi, learned advocate for the applicants submitted that the bail application of three juvenile in conflict with law has been rejected by the Juvenile Justice Board (for short 'J.J. Board'), Godhra on 14/7/2023 as well as by the Children's Court on 19/7/2023.

(3.) Ms. Jirga Jhaveri, learned Additional Public Prosecutor, submitted that it is a serious offence, where the live cattle were slaughtered and about 335 kilogram beef was found from the place, and all the articles, even live stock, was there, and the case suggests that all the persons had gathered for the slaughter purpose, where the present juveniles were also there.