SEHBAZ SHABBIR HAYAT Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.

(3.) 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.11207002210525 of 2021 with Godhra B-Division Police Station for the offences punishable under Sections 8(2) and 10 of the Animal Preservation Act and under Section 11(1)(n) of the Prevention of Cruelty to Animals Act and under Section 429 of IPC and under Section 119 of the GP Act.