DEVENDRA ASHOK KARANKAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for the petitioner and learned APP for the respondent-State. None for respondent No.2 inspite of service.

(2.) Present petition is filed seeking release of vehicle bearing registration No. MH-18-AA-4780, which is seized in connection with Criminal M.A. No. 170 of 2024.

(3.) The facts in short are that a complaint came to be registered with Sindhkheda Police Station, Dist. Dhule on 12/9/2024, for offence punishable under under Sec. 9, 5(a), 11(1), 11(1)(d),11(1)(c), 11 of the Maharashtra Prevention of Cruelty to Animals Act, 1960. It is a case that police persons received concrete information that some cows are being transported for the purpose of slaughtering from Dhondaicha site to Songir. The police, therefore, kept watch on the road near Khalane phata and arranged a trap. They apprehended the vehicle. The driver ran away by stopping the vehicle. In the vehicle it was found that cows were tied in a cruel manner. Total 11 cows were found. On the basis of this, crime came to be registered. The investigation was complete and now case is pending in the Court of learned JMFC, Sindhkheda.