INTEKHAF MUSTUFA DIWAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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.I-11822009210281 of 2021 registered with Chikhli Police Station, District-Navsari for the offences under Sections 5, 6(B), 8, 10 of the Animal Prevention Act r/w. Section 11(1)(I) of Prevention of Cruelty to Animals Act and Sections 295(A), 429, 114 of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that,