GAU GYAN FOUNDATION Vs. GOVINDAGOWDA

JUDGEMENT

(1.) In this petition, petitioner seeks the following relief:

(2.) A perusal of the material on record will indicate that on 27/7/2024, the container lorry bearing number KA-52-B-0299 was intercepted resulting in custody of 19 cattle being taken by respondent No.4 - Police Authorities, which registered an FIR in Crime No.313 of 2024 against one Girish and Imam Husen - accused Nos.1 and 2 for alleged offences punishable under Sec. 325 of the Bharatiya Nyaya Sanhita (BNS), 2023, Sec. 11(1) of Prevention of Cruelty to Animals Act, 1960, Ss. 4 , 5 and 12 of the Karnataka prevention of Slaughter and Preservation of Cattle Ordinance, 2020, Sec. 192(A) , 177 of Indian Motor Vehicles Act, 1988.

(3.) The petitioner claims to be an NGO interested in the Welfare of cattle and is before this Court alleging that release of the subject / seized cattle would be detrimental to their interest and it is necessary that the seized cattle are not released to respondent Nos.1 to 3 and on the other hand seized / subject cattle are to be released in favour of the petitioner / Gau Gyan Foundation.