MUNAFBHAI @ DOSA SULEMANBHAI GADIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present bail application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I­C.R.No.23 of 2019 registered with Panshina Police Station, Surendranagar for offence punishable under Sections 5, 6(A)(B), 8 and 10 of the Animal Welfare Act and Section 11(L) of the prevention of Animal Cruelty Act and Section 379, 295, 277, 429 and 120(B) of the Indian Penal Code.

(2.) 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.

(3.) Learned APP appearing on behalf of the respondent­State has opposed grant of regular bail looking to the nature and gravity of the offence.