PEOPLE FOR ANIMALS Vs. MOHAZZIM AND ORS.

JUDGEMENT

(1.) Crl. M.A. Nos.7292/2015 & 7293/2015 Exemption allowed, subject to all just exceptions. The applications are disposed of. Crl. M.C. No.2051/2015 & Crl. M.A. No.7294/2015

(2.) The order at present is only confined to birds. Coloured photographs have been filed on behalf of NGO people for animals which would show that the birds were kept in small cages though it is not sure whether their wings and tails were cut or not. No order was passed to be released them in the open sky. I have been informed by the learned counsel for the petitioner i.e. NGO People for Animals that more than thousands of birds are subjected to pain as the so called owner put them in small cages and sell them in the commercial market for his vested rights, despite of statutory and constitutional right to live with dignity.

(3.) The Supreme Court has recently recognized the five fundamental rights of the animals including the right to live with dignity and announced twelve stringent measures/directives for the Govt. and other implementing authorities to stop cruelty on animals in the case of A. Nagaraja & Ors. v. Animal Welfare Board of India on 7th May, 2014.