SAHILBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Raval waives service of Rule on behalf of the respondent State. Learned advocate for the applicants does not press this application at this stage qua applicant no.1 as the chargesheet is not filed. This application is disposed off as not pressed qua applicant no.1. Rule is discharged qua applicant no.1. Liberty is reserved to file fresh application before the appropriate Court after the chargesheet is filed qua applicant no.1. It is clarified that this Court has not examined the merits of the case. This application now remains to be considered and is considered qua applicant nos.2,3 and 4.

(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.I-23 of 2019 registered with Panseena Police Station, Surendranagar Police Station for offence under Sections 379, 295, 277, 429 and 120B of the Indian Penal Code and Sections 8,10,5,6(a),6(B) of the Animal Preservation Act and Section 11L of the Prevention of Cruelty 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.