DARSHANBHAI NAGINBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with C.R. No. 1 of 2020 registered with Bit-Maroli/ Round-Maroli/Range-Supa, Navsari for the offence punishable under Sections 2(11), 2(16), 9, 39, 50, 51 and 52 of the Wildlife (Protection) Act, 1972.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Public Prosecutor appearing on behalf of the respondent-State has strongly opposed grant of regular bail looking to the nature and gravity of the offence.