SHABBIRBHAI YASINBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-93/2019 with Santrampur Police Station, District Mahisagar for the offence punishable under Sections 279 , 337 and 429 of the Indian Penal Code, under Sections 177 , 184 and 134 of the Motor Vehicles Act, under Sections 3(11)(d)(e)(a)(h)(k) of the Gujarat Prevention of Animals from Cruelty Act , 1960, under Sections 5, 6 and 8 of the Gujarat Animal Preservation Amendment Act, under Sections 6(a) and 6(b) of the Animal Preservation Amendment Act, 2017 and under Sections 3 and 7 of the Public Property Damages Act.

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

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.