SHAHRUKH @ MASRI YUSUFBHAI SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Additional Public Prosecutor Mr. K.P. Raval waives service of notice of Rule for the respondent - State.

(2.) This application for bail is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as II-C.R. No.3128/2017 with Danilimda Police Station, Ahmedabad for the offences punishable under Sections 5, 6, 7, 8, 6(A) and 6(B) of the Gujarat Animal Preservation Act, under Section 11(L)(D) of the Prevention of Cruelty to Animal Act and under Sections 335, 336 and 392 of the BPMC Act.

(3.) Learned Counsel appearing for the applicant submits that the other co-accused has been enlarged on bail by this Court vide orders dated 15.05.2017 passed in Criminal Miscellaneous Application No.10105/2017 and 05.05.2017 passed in Criminal Miscellaneous Application No.10594/2017. Considering the above, it is submitted that the applicant herein may be enlarged on bail.