G. ARUN PRASANNA Vs. ELANGO AND ORS.

JUDGEMENT

(1.) THESE Criminal Revision Cases arise out of the one and the same occurrence in connection with a case registered in Cr. No. 322 of 2013 and hence, all these revision cases are taken up together for common disposal and disposed of by this common order.

(2.) THE petitioner has filed the above Criminal Revision cases challenging the order dated 07.2.2014 passed by the Court below allowing the application filed by the first respondent under Sections 451 and 457 of Cr.P.C. for interim custody of the cattle.

(3.) ACCORDING to the revision petitioner, he is the president of People for Cattle in India, Chennai (PFCI), an organisation interested in the safety of the animals in question. According to him, there is large scale illegal transportation of Cattles from Andhra to Tamil Nadu and in certain cases Tamil Nadu is being used as a transit for transporting the Cattle to Kerala. The first respondent in both the cases have illegally transported 27 cattle (26 Bulls and 1 Male Bull Calf) and 26 cattle (Buffaloes) respectively and hence, the same were seized by the second respondent police and handed over to the third respondent herein. The said cattle are being maintained by the third respondent safely.