STATE OF GUJARAT Vs. BUDHABHAI GABHABHAI VAKATAR

JUDGEMENT

(1.) The issue involved in both these applications is common, they are heard together and are disposed of by this common judgment.

(2.) Both these applications is filed by the applicant - State challenging the order passed below Exhibit-5 dtd. 24/3/2017 by the learned 3rd Additional Sessions Judge, Bhavnagar Camp at Botad in Criminal Revision Application No. 4 of 2017 and Criminal Revision Application No. 3 of 2017, whereby the applications filed by the accused for release of the mudammal were allowed.

(3.) The fact leading to filing of the applications is that First Information Report was registered being C.R. No. 324 of 2016 was registered before Botad Police Station for the offences punishable under Ss. 11 (1) (d), 11 (1) (h) of the Prevention of Cruelty to Animals Act, 1960 and Ss. 5, 6 and 8 of the Gujarat Animal Preservation Act, 1954. Pursuant to the registration of the First Information Report, charge sheet came to be filed and the case came to be committed before the learned Sessions Court. It is the case of the applicant that the accused were carrying 14 animals in the 'Eicher Car bearing registration no. GJ-04-AT-2635 in a cruel manner, which came to be intercepted by the Police authorities.