M. VENUGOPAL Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking direction to the respondent police to hand over the buffalo to the petitioner herein.

(2.) The learned counsel appearing for the petitioner would submit that on 26/3/2016, the petitioner purchased a buffalo from one Bala and the buffalo was missing on 11/11/2018 and thereafter on 18/11/2018 the said buffalo came back to the petitioner’s home. But one Karthick and Gomathi claimed right over the said buffalo and took it forcefully from the petitioner's home and also lodged a police complaint against the petitioner. The petitioner called for an enquiry and in that enquiry though the petitioner proved his ownership over the buffalo, the respondent police handed over the buffalo to the Chennai Corporation. Hence, he prays to allow this petition.

(3.) The learned Additional Public Prosecutor submit that the petitioner purchased a stolen buffalo and the original owner claimed right over the said buffalo. Hence, the respondent police without no other option sent the buffalo to the Chennai Corporation. Therefore, he prays to dismiss the petition.