MYSORE PINJARAPOL SOCIETY Vs. SHIVALINGE GOWDA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and perused the records.

(2.) THE petitioner has approached this Court seeking quashing of the order passed by the II Additional Civil Judge and JMFC, Arsikere, in C.C. No. 3251/2013 dated 3.6.2014.

(3.) THE brief factual matrix that emanate from the records are that the Javagal Police in Crime No. 650/2013 have seized 16 buffaloes on the allegation that those animals were being transported for the purpose of slaughtering and thereby the accused persons have committed offences punishable under sections 4, 5, 8, 9 and 11 of the Prevention of Cruelty to Animals Act 1960 etc. On production of the P.F. No. 95/2013 at the initial stage those buffaloes at the request and instance of the Police have been handed over to the Bhagavan Mahaveer Goshala Trust at Arsikere town. The said Bhagavan Mahaveer Goshala Trust have taken the said animals to their custody and according to them, due to the inadequacy of the place, they have sent those animals to the Mysore Pinjrapole Society (petitioner herein) and infact the said Mysore Pinjrapole Society has received the said animals on certain conditions and the acknowledgement under which the animals were received is also produced before this Court at page No. 51.