MOHAMMED UBAYADULLA Vs. STATE

JUDGEMENT

(1.) Since this batch of six Criminal Revision Cases filed by the respective petitioners arising out of the same issue, the facts which are necessary to be noticed for the disposal of these six revision cases are as follows.

(2.) According to the prosecution, on 18.06.2017, at about 5.00a.m., two vehicles bearing lorry registration No.AP-07-TA-9909 and AP-12-U-8057 were found carrying 26 country bulls and 25 country bulls respectively, by the respondent police. According to them, such transportation was taken place by violating the legal procedures pertaining to the said transportation of animals and also without even having a licence for such transport and handling of bulls.

(3.) It is the further case of the prosecution that, out of the total number of 51 bulls [26+25] because congestively they were dumped in two vehicles [lorries as stated above], they had sustained abrasive injuries and also suffocated a lot and because of which, one of the bull succumbed to suffocation and the Post mortem Report of that bull revealed that the said bull died because of suffocation as it was one of the bull along the 26 carried and transported in one vehicle, which was in utter violation of the relevant provision of the Transporting Rules and also violates the provisions of Prevention of Cruelty to Animals Act, 1960. Since the respondent police did not have necessary facilities to protect the animals during the pendency of the case, the animals were handed over to the Goshala by name Sri Krishna Goshala for interim custody.