SATNAM AHUJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. By consent rule is made returnable forthwith. The learned Counsel for the respondents waive service. Heard the Counsel for the parties at length.

(2.) THE petition challenges the order dated 21st November, 1997, passed by the learned Metropolitan Magistrate, presiding over the 10th Court, Andheri, Mumbai in Criminal Case No. 654/n/1997 whereby six animals which were detained at Sanjay Gandhi National Park, Borivali, Mumbai under the previous order dated 29th October, 1997 belonging to respondent No. 2, were directed to be returned to the respondent No. 2 under certain conditions.

(3.) THE brief facts leading to the present petition can be summerised thus: