NITESH KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Devottam Pandey, learned counsel for the petitioner and learned AGA for the State.

(2.) Challenge in this present petition is the confiscation order dtd. 22/3/2025 passed by the District Magistrate Ballia in Case No. 3080 of 2024 (State vs. Nitesh Kumar) under Sec. 5(a) of U.P. Prevention of Cow Slaughter Act, 1955, where vehicle No. UP 60 BT 9421 of the petitioner was confiscated.

(3.) Brief facts of this case is that on basis of an information, the above vehicle of the petitioner was seized by the police personnel and they found that it was carrying certain bovines. It was also suspected that the said vehicle was used for illegal transportation of bovines. Thereafter, an FIR bearing Case Crime No. 249 of 2024, under Sec. 3/5(a)/8 of U.P. Prevention of Cow Slaughter Act, 1955. Thereafter, an application before District Magistrate was forwarded with a prayer to confiscate the aforesaid vehicle. Proceeding under Sec. 5a(7) under the aforesaid Act was initiated by the District Magistrate. Notice was also issued to present petitioner who after his appearance file his objections. But his objections were not found satisfactory and the impugned order to confiscate the vehicle of the petitioner was passed.