SYED SHAH AZIZUL HASAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition thereby praying for quashing and setting aside the order dtd. 25/11/2025 passed by the Additional Sessions Judge, Nanded in Criminal Revision Application No.78/2025 as well as the impugned order dtd. 4/10/2025 passed by the learned Judicial Magistrate First Class, Nanded in OMCA No.649/2025.

(2.) The learned counsel for the petitioner submits that the petitioner belongs to agriculturist family and their business is of agriculture. It is submitted that the family of the petitioner holds substantial agricultural land at village Pimpari Mahipal, Tq. & Dist. Nanded. It is submitted that, two sons of the petitioner namely Azizull and Anwarull holds agricultural land of 1 H 81 R and 1 H 60 R respectively along with wife of the petitioner namely Nafisa Begum who holds 1 H 60 R of land at Gat No.120 village Pimpari Mahipal, Tq. & Dist. Nanded. The entire family of the petitioner is dependent upon the agricultural income.

(3.) The learned counsel for the petitioner further submits that for the purposes of agricultural work the family of the petitioner has purchased three bulls from the weekly market on 19/8/2025 and receipt to that effect was issued by Contractor namely Venkat Digambar Dangate about purchase of the cattle's vide receipt bearing No. 35, 91 and 92. The cattle's were purchased from Maroti Sakharam Kolge and Lahu Ganpati Pawar. It is submitted that when the purchased cattle were being transported to his agricultural field at the relevant point of time while passing from Loha to Nanded the vehicle was apprehended.