MOHD ASLAM Vs. STATE OF U P

JUDGEMENT

(1.) V. K. Chaturvedi, J. This revision is preferred against the judgment and order dated 3-4-2001 passed by Judicial Magistrate 1st, Saharanpur in crime No. 32 of 2001 rejecting application of the revisionists for custody of bullocks under Sections 3/5/8 of Cow Slaughter Act, PS. Fatehpur, district Saharanpur.

(2.) HEARD Mr. Taha Bin Islam, learned Counsel for the revisionists and learned A. G. A.

(3.) NO other person has filed any ap plication for release of these bullocks and as such it is undisputed that these bullocks were purchased by the revisionists from the place mentioned above. At this stage, it cannot be said that the bullocks were being taken for purpose of slaughtering. The revisionists have claimed ownership of these bullocks and have also shown receipts in proof of the purchase and to establish their entitlement to get the inter im custody.