MESULBHAI VICHHIYABHAI AMALIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of rule on behalf of the respondent-State.

(2.) In this petition the petitioner has made following substantive prayers:

(3.) It is the case of the petitioner that he is a farmer and doing agriculture work and for that purpose he has purchased two bullocks on 4.5.2019 and Rs. 27,000/-. That he has transported his bullocks in tempo. That in the said tempo other four bullocks were also transported by another person. That the said tempo was intercepted by the police and the Police has noticed that the bullocks were being transported in a tempo in a most cruel manner, and there was no grass and water in the tempo. That the police has handed over all bullocks to the Panjrapole to be taken care of.