SANJAYBHAI MANUBHAI PAWAR 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 applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.11219002200188 of 2020 registered with Ahwa Police Station, District Dang for the offences punishable under Sections 379 , 429 , 144 and 114 of the Indian Penal Code, 1860 and under Sections 11(1)(a) and 11(1)(l) of the Prevention of Cruelty to Animals Act (Amendment), 1917 and Section 8(2) of the Gujarat Animal Reservation Act.