WASEEM KHURESHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent-State and perused the material on record.

(2.) Petitioners are seeking anticipatory bail apprehending their arrest in Crime No.8/2023 of Yelawala Police Station, Mysuru District, registered for offences punishable under Ss. 11(E), 11(D) of Prevention of Cruelty to Animals Act, 1960 and Ss. 4, 5, 12(1) and 12(2) of the Karnataka Prevention of Slaughter and Preservation of Cattle act, 2020.

(3.) A suo-moto complaint is lodged by the PSI of Yelawala Police Station alleging that, on 19/1/2023 at about 11.20 pm, the driver of one Eicher Pro 1110 container goods vehicle bearing registration No.KA-01-AL-9797 was transporting about 35 cattle in an inhuman manner in the said vehicle to the slaughter house, without any valid permit. It is alleged that when the vehicle was intercepted, the driver of the vehicle abandoned the vehicle and ran away.