AASHIF @ PARTY AIYUBBHAI VHORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicants - Accused persons under Section 439 of the Code of Criminal Procedure for enlarging the applicants on Regular Bail in connection with C.R. No. 11192015210416 of 2021 registered with Changodar Police Station, District Ahmedabad for the offences punishable under Sections 379, 411, 429 and 411 of the Indian Penal Code coupled with Section 11 (d)(e)(f) of Prevention of cruelty to Animals Act, 1960 and sections 5, 6(k) and 8(2) of the Gujarat Animal Preservation Act, 1954.

(2.) Heard learned Advocate Mr. Shailesh Sharma for the Applicants and learned APP Ms. Monali Bhatt, APP for the Respondent State.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.