MOHAMMED ASIF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner/accused on bail, in the event of his arrest in respect of Crime No.74/2022 registered by Mudigere Police Station, Chikkamagaluru, for the offence punishable under Sec. 379 read with Sec. 34 of IPC, Ss. 11(1)(D) of the Prevention of Cruelty to Animals Act, 1960 and Ss. 4, 5 and 12 of the Karnataka Prevention of Slaughter and Preservation of Cattle Ordinance, 2020.

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

(3.) The factual matrix of the case of the prosecution is that on 19/5/2022, on receiving the credible information that some persons are transporting the cattle, the police have given the signal to the driver and the driver immediately parked the vehicle by the side of the road and both the driver as well as the person, who was in the vehicle ran away from the spot. On conducting search in the vehicle bearing No.KA-21-A-8355, found 3 buffalos and 1 calf and hence, vehicle as well as the buffalos and calf which were there in the vehicle were seized and case has been registered and the police have investigated the matter and filed the charge-sheet invoking the offence Sec. 379 read with Sec. 34 of IPC, Ss. 11(1)(D) of the Prevention of Cruelty to Animals Act, 1960 and Ss. 4, 5 and 12 of the Karnataka Prevention of Slaughter and Preservation of Cattle Ordinance, 2020.