NAZEER Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to set aside the order passed in Cr.R.P. No. 48 of 2017 dated 30.08.2017 on the file of learned II Additional District and Sessions Judge, Erode by conforming order passed in Crl.M.P. No. 3751 of 2017 dated 07.07.2017 by the learned Judicial Magistrate Court No. 3, Erode.

(2.) Heard, the learned Counsel for the petitioner as well as the learned Additional Public Prosecutor appearing for the State.

(3.) The case against the petitioner is that he had transported 35 Buffaloes from Chithoor, Andra to Kerala by tying their legs. The investigation is pending in Cr.No. 279 of 2017 under Section 429 of I.P.C r/w 11 (1)(a)(d)(e) of Prevention of Cruelty to Animals Act, 1960.