BABU Vs. STATE OF M. P.

JUDGEMENT

(1.) This is First application under Section 439 Cr.P.C. by applicants Babu S/o Mushtaq Kaliya and Jabir S/o Allahnur Moda, who have been arrested by Police on 11.07.2020 in Crime No.271/2020, Police Station Y.D.Nagar, District Mandsaur, concerning offence under Sections 4, 6, 9 of M.P. Govansh Vadh Pratished Adhiniyam, 2004 and Sections 6(A), 6(B)(1), 10, 11 of M.P. Krashak Pashu Parirakshan Adhiniyam and Section 49-A of M.P. Excise Act and under Section 132/177 (1), 3/181, 146/196 of Motor Vehicles Act.

(2.) At the very outset learned counsel for the applicants submits that he is not pressing application filed on behalf of applicant No.1 Babu S/o Mushtaq Kaliya because he is having four criminal antecedents and out of which one is under M.P. Govansh Vadh Pratished Adhiniyam, 2004.

(3.) Prayer is allowed.