SAMEERBHAISARIFBHAMALEK Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, 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.11197025200569 registered with Karjan Police Station, District Vadodara for offence under Sections 295A of the IPC, under Sections 177 and 192 of the Motor Vehicles Act, Sections 6 , 7 , 5A(1) , 11(1)(a) , 11(1)(d) , 11(1)(e) , 11(1)(h) and 11(1)(k) of the Prevention of Animal Cruelty Act and Rules 9, 5, 10, 6(B) and (2) of the Gujarat Animal Protection Rules..

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.