SAJID MAJID BABIYER 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 Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11199039210333 of 2021 with Palej Police Station, Bharuch for the offences punishable under Ss. 5, 6, 8, 10 of the Preservation of Animals Act and under Sec. 11(1)(f), 11(1)(g), 11(1)(h) of the Prevention of Cruelty against Animals Act.