S.H.Vora,J. - (1.)Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.
(2.)Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.
(3.)This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11207002201380 of 2020 with Godhra B-Division Police Station for the offences punishable under Sections 8(2), 8(4) and 10 of the Gujarat Animal Preservation (Amendment) Act, 2017 and under Section 11(1)(G) of the Prevention of Cruelty to Animals Act and under Section 119 of the Gujarat Police Act.