NIJAMUDEEN Vs. THE INSPECTOR OF POLICE 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. 377 of 2014 and hence, all these revision cases are taken up together for common disposal and disposed of by this common order.

(2.) These Criminal Revision Cases have been filed by the defacto complainant against the allowing of the petitions in Crl.M.P. Nos. 5283 of 2014, 5288 of 2014, 5289 of 2014, 5284 of 2014, to 5286 of 2014, 5291 of 2014, 5290 of 2014 and 5287 of 2014, by common order dated 19.12.2014, seeking for return of property viz., seized cattle.

(3.) The case of the petitioner/defacto complainant is that he is the President of Coimbatore Cattle Care Welfare Trust, an organisation for the welfare of animals. On 25.11.2014, when he was nearing Palladam, he saw nine lorries going ahead of him. On suspicion, when he intercepted the lorries and enquired the drivers and owners of cattle, he came to know that the accused were transporting the animals to Kerala. There are totally 216 animals consisting of buffaloes, cows and calves were kept jam packed and therefore, they sustained grievous injuries. 3 They were not provided with fodder or water. The defacto complainant lodged a complaint before the first respondent, based on which, cases were registered against the second respondents in Cr.No. 37 of 2014 for the offences under Sections 11(1) a, d, g, h, 29, 35 and 38(2) h of Prevention of Cruelty to Animals Act, 1960, 147, 428, 429 IPC and 237 r/w. 177 of Motor Vehicles Act. After registration of the cases, the owners of cattle preferred petitions before the learned Judicial Magistrate, Palladam, seeking for return of cattle belonging to them. The learned Magistrate, by common order dated 19.12.2014, allowed the petitions. Aggrieved against the same, these Criminal Revision Cases are filed by the defacto complainant.