BHUPENDRAKUMAR JALUBHAI RATHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has challenged order dtd. 3/12/2021 passed by the Auxiliary Chamber Judge, Court No.19, Civil Civil and Sessions Court, Ahmedabad City in Criminal Revision Application No.136 of 2021 as well as order dtd. 18/2/2020 under the application for Muddamal Sabarmati PO. STI.175 of 2019 by the Additional Chief Metropolitan Magistrate, Court No.12, Ahmedabad.

(2.) The brief facts of the present case are that FIR being C.R. No.I-175 of 2019 was registered before the Sabarmati Police station for the offence punishable under Sec. 308 , 186 , 323 , 294(KH) , 506(1) and 114 of the IPC alongwith Sec. 135 and 90(A) of the Gujarat Police Act and under Sec. 11(1)(H)(1) of the Prevention of Cruelty to Animals Act .

(3.) Heard learned advocate for the petitioner and learned APP for the respondent State.