GOSHALA PANJARAPOL SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the advocate for the Petitioner and APP for the State. The Revision is filed by the Petitioner Gokhale Panjarpol Sanstha against the orders dated 19.6.96 and 5.8.1996 by which the JMFC, 3rd Court, Malegaon directed the present petitioner to deliver the custody of the 14 animals forthwith to the applicant, who was the accused.

(2.) Counsel for the petitioner contended that in all such similar matters, this court has consistently taken the views that when there are prosecutions under Maharashtra Animal Preservation Act, then interim custody of the animals should be handed over to the petitioner Sanstha. Counsel for the petitioner quoted the following three Judgments of this Court.