ABBAS MANTHIRI Vs. STATE

JUDGEMENT

(1.) The Criminal Revision Cases filed praying to set aside the Order, dtd. 22/7/2024, passed in Crl.M.P. No.1137 of 2024 and Crl.M.P. No.1138 of 2024 respectively, passed by the learned Judicial Magistrate No.II, Chengalpattu, and the Order, dtd. 10/8/2024, passed by the learned Judicial Magistrate No.II, Madurantakam, consequently to direct the 1st Respondent to release 22 Bulls and 2 Calves, 21 Bulls and 74 Bullock respectively in Crl.R.C. No.1421 of 2024, Crl.R.C. No.1433 of 2024 and Crl.R.C. No.1461 of 2024 and handover the same to the Petitioners.

(2.) Facts, which are germane for disposal of the Revisions can be summarised as follows:

(3.) Mr. R. John Sathiyan, the learned Senior Counsel appearing for the Petitioners would submit that the Petitioners are the Owners of 22 Cattle & 2 Calves, 21 Cattle and 74 Cattle respectively seized by the 1st Respondent in Crime No.192/2024 and Crime No.216/2024, which were purchased for Agricultural activities and for breeding purposes and transported from Andhra Pradesh to Theni Cumbum and Pollachi through the Container Lorries, with valid Certificates. On the Complaint of the De faco Complainant, the 1st Respondent-Police seized the Lorries, including the Cattle and sent the same to "Sri Gokulakrishna Kosala" and "Mona's Heaven for Domestic Animals Trust". The Petitioners purchased the Cattle in Nellore, Andhra Pradesh, by paying necessary Cess to Agriculture Market Committee Saluchinthala, at Nellore, Andhra Pradesh and thereafter, transported to Tamil Nadu for Agricultural activities and for breeding purposes, through the Container Lorries. The Cattle are transported by providing water and fodder to prevent from hunger, and with proper ventilation. The Cattle were not transported in a closed Container Lorry. The Cattle were loaded in the Lorry only after being fed and hydrated.