ISMAILWALA MEHBUB ABDULRAZZAQ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through 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 filed under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R.No. 11207002210049 of 2021 registered with Godhara "B" Division Police Station, District Panchmahal for the offences under Sections 6 (a), 8 and 10 of the Animal Preservation Act and Section 11(1) (c) of the Animal Cruelty Act and section 119 of the Gujarat Police Act.