RAMJANI ISHAQ MADARA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent State.

(3.) By way of the present application 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.11207002210077 of 2021 registered with Godhra "B" Division Police Station, District Panchmahals for the offences under Sections 6(a), 8 and 10 of the Gujarat Animal Prevention (Amendment) Act, 2017 and under Section 11(1)(c) of the Animal Cruelty Act and under Section 119 of the Gujarat Police Act.