OVESH IQBAL PITTAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11207002210619 of 2021 with Godhra B-Division Police Station for the offences punishable under Sections 429, 506, 120-B and 34 of the Indian Penal Code and under Section 6(B) and 8(2) of the Animal Prevention Act and under Section 10 of the Animal Preservation Act and under Section 119 of the Motor Vehicles Act.