BHAGWAN MAHAVEER GAUSHALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner - Bhagwan Mahaveer Gaushala being aggrieved by the order passed by the VII Additional District and Sessions Judge, Belagavi sitting at Chikodi passed in Crl.Rev. P. No.26 of 2019 dated 06.05.2019 whereby the petition filed by the petitioner came to be dismissed by confirming the order passed by the Additional Civil Judge & Judicial Magistrate First Class, Sankeshwar, in C.C.No.1215/2018 dated 25.01.2019.

(2.) I have heard learned counsel for the petitioner and learned counsel for the respondent.

(3.) The gist of the case of the prosecution is that the accused persons for making personal gain had stored bullocks, she-buffaloes and oxen and they were not provided with any food, water and other things and they were being treated with cruelty and were stored with an intention to be slaughtered. A complaint was lodged on 18.11.2018 in this regard and a case was registered. During the course of investigation 49 bullocks were seized belonging to respondent Nos.2 to 4. Subsequently, respondent Nos.2 to 4 filed an application under Sections 451 and 457 of Cr.P.C. to release the cattle to their interim custody. The said application was seriously contested by the petitionerorganisation and contended that they are entitled for the interim custody of 49 bullocks and they are ready to keep them in custody. The Court below, after taking into consideration the application, allowed the application filed by respondent Nos.2 to 4 and the application filed by the petitioner-organisation came to be rejected. Being aggrieved by the same, the present petitioner filed criminal revision petition before the learned District Judge. The said petition was heard and decided on 06.05.2019 and by confirming the order of the Trial Court, the Revisional Court dismissed the revision petition. As such, the petitioner is before this Court.