Gulfam Mewati vs The State Of Madhya Pradesh
2023 Latest Caselaw 20015 MP

Madhya Pradesh High Court

Gulfam Mewati vs The State Of Madhya Pradesh on 29 November, 2023

Author: Anil Verma

Bench: Anil Verma

                                                                1
                            IN      THE       HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                         BEFORE
                                             HON'BLE SHRI JUSTICE ANIL VERMA
                                                ON THE 29 th OF NOVEMBER, 2023
                                            MISC. CRIMINAL CASE No. 51974 of 2023

                           BETWEEN:-
                           GULFAM MEWATI S/O SAMAD KHAN MEWATI, AGED
                           ABOUT 30 YEARS, OCCUPATION: LABOUR, R/O RAJA
                           NAGAR, DHARAMPURI, DISTT. DHAR (MADHYA
                           PRADESH)

                                                                                               .....APPLICANT
                           (BY SHRI TEHJEEB KHAN - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION RINGNOD,
                           DISTRICT RATLAM (MADHYA PRADESH)

                                                                                            .....RESPONDENT
                           (BY SHRI KAPIL MAHANT - PANEL LAWYER)

                                   This application coming on for admission this day, the court passed the
                           following:
                                                                 ORDER

This is the first application filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail relating to Crime No.308/2019 registered at Police Station Ringnod, District Ratlam (M.P.) for the offence under Section 4, 6, 6(A), 6(B) and 9 of M. P. Govansh Vadh Pratishedh Adhiniyam, Section 11-D of Prevention of Cruelty to Animals Act, 1960, Section 34(2) of M. P. Excise Act and Section 429 of Indian Penal Code, 1860.

2. After arguing for some time, learned counsel for the applicant prays

for withdrawal of the present anticipatory bail application.

3. Accordingly, the first anticipatory bail application preferred under Section 438 of Cr.P.C. is dismissed as withdrawn.

4. The concerning police authorities are directed to ensure the necessary compliance of judgment dated 31/07/2023 passed by Hon'ble the Apex Court in Criminal Appeal No.2207/2023 (Mohd. Ashfaq Alam Vs. State of Jharkhand and Another) arising out of SLP (Crl.) No.3433 of 2023 regarding applicability of the provisions of Section 41 of Cr.P.C.

Certified copy as per rules.

(ANIL VERMA) JUDGE Tej