ILYASBHAI YUSUBHAI BHADARKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with complaint being Veraval Forest Range Offence No.5 of 2020/21 registered with Range Forest Officer, Veraval Range, Division Junagadh for the offence under Sections 2(16) , 2(17) , 2(20) , 2(31) , 2(36) , 2(37) , 9 , 39 , 50 , 51 and 52 of the Wild Life Protection Act, 1972 (Amended Act, 2002).