MUKHTYARHUSSEIN SALIMBHAI QURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State.

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

(3.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.11197047200127 of 2020 registered with Savli Police Station, District Vadodara Rural for the offences punishable under Section 114 of the Indian Penal Code, 1860 and under Section 6(A) , (4) (3), 6(b)(3), 8(2) of the Prevention of Cruelty to Animals Act (Amendment), 1917.