ASFAK ABDULRAHIM DARVESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend to add correct Sections.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with II-CR No.24 of 2018 registered with Kadana Police Station, Mahisagar for offence under Sections 279 and 114 of the Indian Penal Code, Sections 177 and 184 of the Motor Vehicles Act and Sections 6(A) , (4),(3), 8(2) of the Gujarat Animal Preservation Amended Act, 2017, Sections 5, 6 and 8 of the Gujarat Animal Preservation Act, 2011, Sections 3 , 11(1) ,(B), (D), (E), (F) and (H) of the Gujarat Prevention of Animal Cruelty Act, 1960, Section 119 of the Gujarat Police Act and Rule 125-E of the Central Motor Vehicles Act, 1989.

(3.) 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.