NATVARBHAI PUNABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C. R. No. 11199038200354 of 2020 registered with Nabipur Police Station, District: Bharuch for the offences punishable under sections 295 and 429 of the Indian Penal Code, 1860 ( IPC ) and sections 5 , 6(B) , 8(1) , (2), (3), (4) and 10 of the Gujarat Animal Preservation Act.

(2.) Heard learned advocate Mr. Adilhushain Saiyed for the applicant and learned APP Ms. Nisha Thakore for the respondent - State through Video Conference.

(3.) Rule. Learned APP waives service of notice of rule on behalf of the respondent - State.