PATEL NAVALSING BHAYKABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Sindhi, learned advocate for the applicant and Ms.Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Mehta, learned APP waives service of notice of rule on behalf of the respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR bearing Forest Round C.R No. 08/2019-20 registered with Tejgadh Beat Range, Chhotaudepur, District: Chhotaudepur, for the offences under Sections 2(1) , 2(16) , 2(31) , 2(32) , 9 , 29 , 31 , 40 , 44(1)(K) , 48(1)(K)(KH) , 49(K) , 50 , 51 , 55 of the Wild Life (Protection) Act, 1972.