GULAMMOHAMMAD ABDULLA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Jhaveri, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.-1 of 2020-21 registered with Beat Round: Maroli Range: Supa, Navsari Branch Police Station, District: Navsari for the offences under Sections 2(11), 2(16), 9, 39, 50, 51, 52, 2(15), 2(31), 2(32), 2(33), 2(34), 2(35) and 2(36) of the Wild Life Protection Act, 1972 as well as section 2 of the Indian Forests Act, 1927.

(3.) Heard Mr. Jatin Yadav, learned advocate for Mr. P.P. Majmudar, learned advocate for the applicant and Ms. Jirga Jhaveri, learned APP for the respondent-State.