HARUN RAFIK VALIVANKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Manan Mehta, learned APP 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.11207002201106/2020 registered with Godhra 'B' Division Police Station, District Panchmahal for offence under Sections 6(B), 6(a), 8(2) of the Prevention of Cruelty to Animals Act, 1960, Sections 353, 279, 337, 427 and 114 of IPC and Section 119 of the Gujarat Police Act and Sections 177 and 184 of the Motor Vehicles Act, 1988.

(3.) Heard Mr. Anurag Rathod, Advocate for Mr.Ashish Dagli, learned counsel for the applicant and the learned APP through Video Conferencing.