FARZANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Brij Sheth on behalf of the applicant and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State.

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

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail apprehending her arrest in connection with C.R. No.11207002210525 of 2021 registered with Godhara B Division Police Station, District: Panchmahal on 28/5/2021 for offences punishable under Ss. 8(2) and 10 of Animal Preservation ( Amendment ) Act, 2017, Sec. 11(1)(n) of Prevention of Cruelty to Animals Act , 1960, Sec. 429 of the Indian Penal Code and Sec. 118 of the Gujarat Police Act.