Rajiv Joshi,J. - (1.) This Anticipatory Bail Application has been moved by the applicant seeking bail in Case Crime No.1432 of 2018, under Section 3/5A/8 of Cow Slaughter Act and Section 11 of Prevention of Cruelty to Animals Act, P.S. Vrindavan, District Mathura, during the pendency of investigation.
(2.) Learned counsel for the applicant states that he does not want to press this application and his application be dismissed as not pressed with liberty to approach the applicant before the Court of Session for his Anticipatory Bail.
(3.) The prayer made by learned counsel for the applicant is accepted.;