J. SRAVAN Vs. STATE OF C. G.

JUDGEMENT

(1.) CRMP No.3483 of 2024 has been filed under Sec. 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023 by the petitioner assailing the order dtd. 07/12/2024 passed by the 1st Additional Sessions Judge, Durg, District Durg, C.G. in CRR No.316/2024 whereby the order dated 02 /12/2024 passed by the JMFC, Durg, C.G. in criminal case No.22511 of 2024 rejecting the application for supurdnama filed by the petitioner, has been affirmed.

(2.) CRMP No.3486 of 2024 has been filed under Sec. 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023 by the petitioner assailing the order dtd. 07/12/2024 passed by the 1st Additional Sessions Judge, Durg, District Durg, C.G. in CRR No.317/2024 whereby the order dtd. 02/12/2024 passed by the JMFC, Durg, C.G. in criminal case No.22511 of 2024 rejecting the application for supurdnama filed by the petitioner, has been affirmed.

(3.) Brief facts of the case are that, the petitioners are the owners of the truck bearing No.TN 73 AJ 0178 & TN 29CW 7345. The milking animals with calf were purchased by Goshale Foundation charitable trust from Sharda Dairy Food Products Ltd. Raipur. After purchasing the animals the vehicle of the petitioners were booked through transporter for transporting the animals from Raipur to Bengaluru, Karnataka and for that the vehicle of the petitioners were engaged through the transporter. After completion of the requisite documentation and receiving of the bills regarding the animals, health certificates with insurance papers, the petitioners loading the animals on their trucks and started from Raipur to Bangaluru. While the petitioners were crossing Bhilai, meanwhile the police team and some civilians stopped the trucks of the petitioners and asked about the animals. The petitioners and the employees of the purchasers showed all the documents regarding transporting permit, insurance papers, documents relating to the animals and animals insurance papers. Thereafter, the money was demanded from the petitioners and on being denied, the petitioners were taken to the police station along with the trucks and animals and the offence was registered against the petitioners and others and they all were taken in custody.