- (1.)Heard learned Advocate Mr. V.A.Mansuri for the Applicants and learned APP ms. Monali Bhatt for the Respondent - State.
(2.)By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused persons have prayed for enlarging them on anticipatory bail in connection with the FIR being FIR No. 11187002210958 registered with Balasinor Police Station, Mahisagar for the offenses punishable under Ss. 11(1), 6, 6(b), 8(2) and 8(4) of the Gujarat Animal Preservation (Ahmedabad) Act and Ss. 429 and 114 of Indian Penal Code.
(3.)Learned Advocate for the Applicant does not press this Application qua Applicant No.1 - Arifbhai @ Bhurabhai Ibraahimbhai Belim and seeks permission to withdraw the Application qua him. Permission as prayed for is granted. The Application qua Applicant No.1 - Arifbhai @ Bhurabhai Ibraahimbhai Belim stands disposed of as not pressed. Rule is discharged qua Applicant No.1.