TIRATHNATH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) As per the prosecution case, crime No.122/2021 was registered under Sec. 4, 6 and 10 of the Chhattisgarh Agricultural Cattle Preservation Act, 2004. The cattles were being carried to the slaughter house as such the vehicle bearing registration No.C.G.-15-AC-1143 wherein the cattles were being transported was seized.

(3.) Learned counsel for the petitioner would submit that the petitioner is the owner of the vehicle, which was alleged to be involved in commission of crime under the Chhattisgarh Agricultural Cattle Preservation Act, 2004 (for short "the Act, 2004"). He submits that after seizure of the vehicle on 24/6/2021, the bar of sub-sec. 3 of Sec. 6 of the Act, 2004 would not apply and no purpose would be served while keeping the vehicle in custody; consequently, the same may be released.