CHATRAPATI SHIVAJI GAUSHALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment and order dtd. 17/10/2019 of a Single Judge of the Aurangabad Bench of the High Court of Judicature at Bombay.

(3.) On 17/3/2019, a truck was intercepted and was found to be transporting eighteen heads of cattle - fifteen bullocks and three buffaloes. The eighth respondent was driving the truck and was unable to provide a satisfactory explanation about the relevant permits. The truck was taken to the police station and the cattle were seized. FIR No. 59 of 2019 was registered at Parbhani Rural Police Station on 17/3/2019 for offences punishable under Sec. 5A of the Maharashtra Animal Preservation (Amendment) Act 1995[Amendment Act 1995 (brought into force on 4/3/2015)] and Sec. 6 of the Maharashtra Animal Preservation Act 1976,["Maharashtra Act"] Sec. 11(1)(d) of the Prevention of Cruelty to Animals Act 1960,["PCA Act"] Sec. 117 of the Motor Vehicles Act 1988 and other allied provisions.