SABBIR YAKUB HAYAT Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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.11207002201379 of 2020 with Godhra City 'B' Division Police Station for the offences punishable under'Sections 5(1)(2),'8(2)(10),'11(f)'of Prevention of Animal Cruelty Act and under section 119 of G.P.Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.