FARUKBHAI SALIMBHAI MUSEVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I­232 of 2019 registered with Panseena Police Station, Distirct Surendranagar for offence under Sections 379 , 295 , 277 , 429 and 120B of the Indian Penal Code and Section 8, 10, 5, 6(a) and 6(b) of Animal Preservation Act and Section 11L of the Prevention of Cruelty to Animals Act .

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