SUNIL B. V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) Heard Sri.Girish Kumar B.M., learned counsel appearing for the petitioner and Sri. Mahesh Shetty, the learned High Court Government Pleader appearing for the respondents.

(3.) A crime comes to be registered against the petitioner in Crime No.174/2022 for offences punishable under Ss. 4, 5 and 12 of Karnataka Prevention of Cow Slaughter and Cattle Prevention Act, 2020 read with Sec. 11(D) of Prevention of Cruelty to Animals Act, 1960 and Ss. 177 and 192(A) of the Indian Motor Vehicles Act, 1988.