SHARIFA SIDDIK PITTAL 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 through V.C.

(3.) This is successive application filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11207002210177 of 2021 with Godhra Town B-Division Police Station for the offences punishable under Sections 8(1), 8(2), 8(4) and 10(6)(B) of the Gujarat Animal Preservation Act (Amendment) 2017 and Section 119 of Gujarat Police Act and under Sections 427 and 114 of the IPC.