SACHITANAND RAI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Rajendra Singh, learned counsel for the applicant and Sri Abhishek Tripathi, learned AGA for the State-opposite parties.

(2.) The instant application has been preferred under Sec. 482 of Cr.P.C. by the applicant challenging the order dtd. 25/7/2022 passed by the District Magistrate, Chandauli in Case No. 00050 of 2021 (State Vs. Sachidanand Rai and others) u/s 5A of U.P. Prevention of Cow Slaughter Act, 1955 (hereinafter referred to as the 'Act, 1955'), whereby, the vehicle bearing No. UP-65-JT-6056 of the applicant has been confiscated in connection with Case Crime No. 0126 of 2020, under Sec. u/s 3/5A/8 of Act, 1955 and Sec. 11 of Prevention of Cruelty to Animals Act, 1960, Police Station- Balua, District Chandauli. Applicant has also challenged the order dtd. 20/12/2023 passed by Additional Sessions Judge/FTC-1, Chandauli whereby the Revision preferred by the applicant challenging the order dtd. 25/7/2022 has been dismissed.

(3.) A bare perusal of the FIR shows that information was received from the informer that three Pick Up vehicles were carrying cows, calves and bulls for slaughtering. When the Police tried to catch the vehicles, 6-7 persons taking the advantage of the darkness fled away. On search of the vehicles, 29 cows and their progeny were found stuffed in the vehicles. They were in a very bad condition and white froth was coming out of their mouth.