SADIK AHMED IBRAHIMBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.I­23 of 2019 registered with Panshina Police Station, District Surendranagar, for offence under Sections 379, 295, 277, 429 and 120­B of the Indian Penal Code, Sections 8, 10, 5, 6(a) and 6(b) of the Animal Preservation Act and Section 11(L) of the Prevention of Cruelty to Animals Act.

(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.