MUBARAK KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Imran Pasha, learned counsel for the petitioner and Sri. Vinayaka V.S ., learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) Present petition is filed under Sec. 438 of Cr.P.C. with the following prayer:

(3.) The brief facts of the case are as under: Sri. Somashekharaiah, Assistant Sub-Inspector of Police, filed a report with Kudur Police Station, Magadi Sub-Division, Ramanagara District, on 26/10/2022, which was registered in Crime No.476/2022 for the offences punishable under Ss. 4, 5, 7, 8, 12 of the Karnataka Prevention of Slaughter an Prevention of Cattle Act, 2020, U/s. 11(1) (a) of Prevention of Cruelty to Animals Act , 1960, U/s 429 of Indian Penal Code 1860 and U/s 192(a) of Motor Vehicles Act , 1988.