ABDUL SAMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The petition is heard finally by the consent of the learned advocates for the parties.

(2.) In this petition, the petitioner, who claims to be the owner of the buffaloes, has challenged the order dtd. 28/3/2024, passed by the learned Sessions Judge, Yavatmal, whereby the learned Sessions Judge rejected the revision filed by him against the order of learned Judicial Magistrate First Class, Court No.2, Ralegaon, dtd. 26/10/2023. The learned Magistrate, by order dtd. 26/10/2023, rejected the application made by the petitioner for custody of 17 buffaloes seized in Crime No.526/2023, dtd. 24/9/2023.

(3.) It is the case of prosecution that seventeen buffaloes were being transported in the vehicle bearing registration No.MH- 20 EL-2225. The buffaloes had been crammed in the vehicle in inhumane condition. The buffaloes were subjected to severe pain and suffering. The transportation was contrary to the rules and the provisions of law.