SUFIYANMAHEBUBISMAILWALA Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor waives service of Rule for the respondent - State.

(2.) 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. 11207076200246/2020 registered with Vejalpur Police Station, Panchmahals for the offence under Sections 6A(4)(3), 8(2) and 11 of the Gujarat Animal Preservation (Amendment) Act, 2017 and under Section 119 of the Gujarat Police Act.

(3.) Heard Shri M.I.Saiyed, learned counsel for the applicant and the learned Public Prosecutor through Video Conferencing.