NARAD JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE the above applications under Section 482 Cr.P.C. and criminal revision arise out of the same subject matter, therefore, they are being decided by this common judgment and order.

(2.) AN F.I.R. was lodged by S.I. Shri Manohar Singh Pangti, Police Station Kichha against 3 unknown persons on 17.05.2010, which was registered as case crime No. 83/2010 under Section 3/11(1) of the Uttarakhand Protection of Cow Progeny Act, 2007, Section 11(d) of the Prevention of Cruelty to Animals Act, 1960 and Section 429 IPC. After the investigation, a chargesheet was submitted against Saleem, Bilal and Rehaan for the selfsame offences.

(3.) FEELING aggrieved against the same, two separate criminal revisions No. 127/2010 and 143/2010 were preferred by the accused persons. Both criminal revisions were allowed by the revisional court, vide judgments and orders dated 17.06.2010 and 28.06.2010 passed in criminal revisions No. 127/2010 and 143/2010 respectively. The orders passed by learned Magistrate were set aside by the revisional court and the animals (cattle) were directed to be released in favour of accused -respondent on furnishing a personal bond and an undertaking that the same (animals) will be produced by the accused persons before the court, as and when required. A direction was also given that the cattle will not be transferred to anyone else.