ABRAR ASLAMBHAI BAGVAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11824004200918 of 2020 registered with Songadh Police Station, Tapi for the offences under Sections 6(B), 6(1) (3) and 8(4) of the Gujarat Animal Preservation Act, 1954 and section 295A of of the Indian Penal Code.

(3.) Heard Mr. Arbaazkhan Pathan, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.