RAGHUBHAI MANABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 1. Being aggrieved by the impugned order dated 05. 03. 2008 of learned Additional Sessions Judge, Court No. 4, Ahmedabad City, in Criminal Revision Application No. 70 of 2008, the petitioner has approached this Court with the prayer that 20 calves seized pursuant to the FIR registered as C. R. II-3005 of 2008 on 10. 01. 2008 and kept at panjarapole, Odhav as muddamal may be returned to the petitioner. The allegation against the petitioner was that cruelty to animals was committed and the calves were being transported for the purpose of slaughter.

(2.) IT was submitted by learned counsel Mr. Padia that the petitioner was owner in possession of the calves and the offences were as yet not proved. He submitted that the petitioner was prepared to abide by such conditions as may be imposed by the Court. It was submitted by learned A. P. P. Mr. I. M. Pandya that, if, in view of recent decision of the Apex Court, this Court was inclined to accept the prayer of the petitioner, the livestock may be ordered to be delivered to the petitioner on stricter conditions as imposed by this Court in its order dated 25. 08. 2006 in Special Criminal Application No. 1063 of 2006.

(3.) ACCORDINGLY, the application is allowed and the livestock is ordered to be delivered to the petitioner on production of a copy of this order, on the following terms and conditions: