COMPASSION UNLIMITED PLUS ACTION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C. praying this Court to set aside the order dated 09.10.2020 passed in Crime No.181/2020 by the XXX ACMM, Bengaluru.

(2.) The factual matrix of the case is that one Sri Harish K.B., an Animal Welfare Activist, filed a compliant on 19.09.2020 to the Inspector, Puttenahalli Police Station, against the accused for the offences relating to animal cruelty and the said complaint came to be registered in Crime No.181/2020 for the offences punishable under Section 11 of the Prevention of Cruelty to Animals Act, 1960 ('PCA Act' for short) and also invoked Section 428 of IPC and the matter is pending before the learned Magistrate.

(3.) The sum and substance of the complaint against the accused who has been arraigned as respondent No.2 in this petition is that he is an unlicenced dog breeder, who is conducting commercial activity of dogs breeding. The respondent No.2 in his custody has many female dogs and puppies that are being subjected to abject cruelty by confining them in an unsanitary kennel. The complaint states that the dogs confined are in docks without being provided with adequate food, water and veterinary care, thereby subjecting them to pain and sufferings. The complaint also narrates that a few dogs are in pathetic condition and are in need of immediate medical care and attention.