MOHAMED SHERIF Vs. STATE

JUDGEMENT

(1.) THE petitioner challenges the order of the learned Judicial Magistrate, Perundurai, made in C.M.P. No. 4360 of 2014 dated 08.09.2014, rejecting the petition filed for return of cattle.

(2.) THE respondent seized 19 buffaloes belonging to the petitioner and a case has been registered under Section 429 IPC read with Section 11(i)(D) and (H) of the Prevention of Cruelty to Animals Act, 1960. The petitioner has moved C.M.P. No. 4360 of 2014 before the learned Judicial Magistrate, Perundurai, seeking return of the buffaloes. Such petition came to be dismissed under orders of the lower Court dated 08.09.2014 and hence, this revision.

(3.) LEARNED Government Advocate (Crl. Side) opposes this petition on the ground that the cattles have been transported from Salem to Coimbatore without any food, water and basic facilities, thereby causing external and internal injuries to the animals.