ALFAJBHAI AAMADBHAI SUMARA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr. Denish V. Mavadhiya, learned advocate, for the applicant and Mr. L.B. Dabhi, learned APP, for the respondentState.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. being C.R. No. 11186009210025 of 2021 registered with Veraval Police Station, Gir-Somnath for the offences punishable under Sections 429, 295(A) and 120-B, etc. of the Indian Penal Code and Sections 5(1)(a), 6(A), 6(B), 8(2), 8(4) and 10 of the Gujarat Animal Preservation Act and Section 11 (L) of the Prevention of Cruelty to Animals Act, 1960 and Rule-3 of the Prevention of Cruelty to Animals (Slaughter House) Rules, 2001.