IRFAN LATIF MOKHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.D.M. Devnani, learned APP waives service of notice of Rule for respondent - State.

(2.) Heard Mr.B.K. Vizoda, learned advocate for the applicant and Mr.D.M. Devnani, learned APP for the respondent - State.

(3.) This is an application filed seeking regular bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 295(A) , 429 , 114 of the Indian Penal Code and under 5(A), 6(B)(1), 8(2) 8(4) of the Gujarat Animal Preservation Amendment Act, 2017 for which FIR came to be registered at C.R. No.I- 11205043200267/2020 with Bhuj City "B" Division Police Station.