BLUE CROSS INDIA, REP. BY ITS GENERAL MANAGER Vs. STATE, REP. BY THE INSPECTOR OF POLICE, VILLUPURAM TALUK POLICE STATION, VILLUPURAM

JUDGEMENT

(1.) The Petitioner has approached this Court seeking a direction to the learned Judicial Magistrate No. I, Villupuram to cause local inspection either by himself or through an officer of the Court without calling for the actual physical production of the 23 Bullocks.

(2.) 23 Bullocks were seized by the Respondent-Police during the course of their illegal transportation in a vehicle in breach of transportation of the Animal Rules. The animals were tied to each other and were transported in a highly cruel manner without food and water. One of the animals was found to have a severe wound and it is undergoing treatment.

(3.) The Respondent-Police approached the learned Judicial Magistrate No. I, Villupuram and the learned Magistrate passed an order to produce those Bullocks before the said Court. Aggrieved by that order only, the Blue Cross is before this Court in the capacity of custodian.