MOHAMMAD HANIF Vs. STATE OF 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.11207002200099 of 2020 registered with Godhra 'B' Division Police Station, Panchmahal for offence under Sections 5(1)(2), 8(2)(10) of Gujarat Prevention of Animal Cruelty Act, 2017 read with Section 119 of Gujarat Police Act.

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