USAMANBHAI @ BADO AHMEDBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State.

(2.) Heard the learned advocates for the respective parties through video conferencing.

(3.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.11192018200454 of 2020 registered with Dhandhuka Police Station, District Ahmedabad for the offences punishable under Sections 429 and 120B of the Indian Penal Code, 1860 and under Sections 5, 8, 10, and 6(a) of the Gujarat Animal Preservation Act, 2011.