HALA NAEEM MOHMAD SOYAB Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Chintan S. Popat for the Applicant and learned APP Mr. Chintan Dave for the Respondent State through Video Conference.

(2.) This application is filed by the Applicant (Original Accused No.2) - Hala Naeem Mohmad Soyab under Section 439 of the Code of Criminal Procedure, for enlarging him on regular bail in connection with the offence is registered as Veraval Range Offence No. 07 of 2020- 21 for the offence punishable under Sections 2(16) , 2(17) , 2(20) , 2(31) , 2(36) , 2(37) , 9 , 39 , 50 , 51 and 52 of the Wild Life Protection Act, 1972 and registered with Range Forest Officer, Veraval Range, Junagadh Divsion.

(3.) Rule returnable forthwith. Learned APP waives service of Rule for the Respondent State of Gujarat.