GOPI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.263/2021 registered by Gubbi Police Station, Tumakuru District, for the offences punishable under Ss. 4, 12, and 5 of the Karnataka Prevention of Cow Slaughter and Cattle Preservation Act, 1964, Ss. 177, 192(A) of Indian Motor Vehicles Act, 1988, Ss. 3 and 4 of Prevention of Cruelty to Animals Act, 1960, Ss. 51, 56, 57, 96, 97 and 98 of Prevention of Transportation Animals Act, 1978 Sec125(E) of the Central Motor Vehicles Rules, 2015 and Ss. 428 and 429 of IPC.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent/ State.

(3.) The factual matrix of the case is that on 18/12/2021, this petitioner/accused was transporting the cattle without having any certificate or license. Hence, a case has been registered.