NIRAASHRIT GAUVANSH SEVA FOUNDATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) This Writ Petition challenges the order passed by the learned Judicial Magistrate First Class, Katol dtd. 19/11/2024 allowing the Criminal M. A. No. 130/2024 filed by respondent no. 2 thereby giving interim custody of 26 animals seized by the Police in Crime No.970/2024 registered with Police Station, Katol for the offence punishable under Ss. 291 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 11(c) of the Prevention of Cruelty to Animals Act, 1960 (for short, "the Act of 1960") and the order dtd. 3/12/2024 of the learned Additional Sessions Judge, Nagpur in Criminal Revision No. 248/2024.