MULTANI INAZBHAI KALUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Ms. Chandarana waives service of Rule for Respondent State.

(2.) PRESENT petitions have been filed under Articles 19, 21 and 226 of the Constitution of India, under the provisions of the Gujarat Animal Preservation Amended Act, 2011 (hereinafter referred to as the Act, 2011)) and also under the provisions of the Criminal Procedure Code, 1973, seeking below mentioned relief:

(3.) LEARNED APP, Ms. Chandarana, resisted present petitions and submitted that the the buffaloes were being transported by the petitioners for slaughtering purpose, which is in violation of the relevant Act, and that therefore, the petitioners being involved in such illegal activities, the learned trial Court has rightly rejected their applications for release of the vehicles. Learned APP also submitted that the petitioners have indulged themselves in such type of offence second time and that therefore also, present petitions may not be entertained.