TAHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondents.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure for bail in connection with an offence being CR. No. II-48 of 2019 registered with Damavav Police Station, Panchmahals, for the offences punishable under Sections 5(1)(c), 8, 10, etc. of the Gujarat Animal Preservation Amendment Act, 2017 and under Section 119 of the G.P. Act.

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