SHABBIR HUSAIN ZABHA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R.No.I-11207025220222 of 2022 registered with Godhra A-Division Police Station, Dist.Panchmahal for the offence punishable under Ss. 307 , 332 , 353 , 279 , 427 , 429 and 34 of the Indian Penal Code, Ss. 6A(4), 6A(3), 8(2) of the Gujarat Animal Preservation (Amendment) Act, 2017 and Sec. 119 of the G.P.Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 21/3/2022. Hence, further detention of the applicant is unwarranted.