BURHANBHAI ABDULRAHIM MALVANIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11187006210951 of 2021 registered with Lunavada Police Station, District Mahisagar for the offences under Sections 5(1)(a)(c) and 6 of the Gujarat Animal Preservation Act, 1954 and under Section 11(1)(d)(f) of the Prevention of Cruelty to Animals Act read with Section 6(A) of the Animal Preservation Act, 2011.