AZMERI Vs. STATE OF U P

JUDGEMENT

(1.) T. P. Garg, J. This revision has been filed again the order, dated 12-3-1997 passed by the Chief Judicial Magistrate, Basti in case crime No. 53 of 1997, under Section 3/5/8 of Cow Slaughter Act and Sec tion 11 of Prevention of Cruelty to Animals Act, registered at Police Station, Khalilabad District Basti, whereby the prayer of the petitioner for release of 17 bullocks on superdari has been rejected.

(2.) HEARD the learned counsel for the revisionist and learned AG. A for the State. Both have agreed that this petition may be disposed of at this stage itself.

(3.) AT this stage, it cannot be said that Bullocks were being transported for the purpose of slaughter. The petitioner has claimed ownership of these bullocks and has also shown the receipts in proof of their purchase and to establish their entitlement to get interim custody of the bullocks. Need less to pay that in the custody of the police, or the keeper of the cattle pond, the animals cannot have that much care and feeding which they receive from their owners. There is no other claimant also.