MIRKHAN YAKUB MAMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the applicant seeks permission to withdraw the present application qua applicant No.1-Mirkhan Yakub Maman with a permission to move a fresh bail application before the learned competent Court after filing of the charge-sheet. Permission, as prayed for, is granted. Application stands disposed of as withdrawn as requested qua applicant No.1-Mirkhan Yakub Maman with liberty afore-stated. It is clarified that this Court has not examined the merits of the case qua applicant No.1.

(2.) Heard learned advocate, for the applicants 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.11993006210413 of 2021 with A- Division Gandhidham Police Station, for the offences punishable under Sections 295A, 429 and 114 of IPC and under Sections 5(1),1, 6(B)(1), 8(4) and 8(2) of the Gujarat Animal Preservation Act, 1954 and under Sections 11(1)(L) of the Prevention of Cruelty to Animals Act.