MOHD FAYYAZ Vs. P P, HYD

JUDGEMENT

(1.) AGGRIEVED by an order dated 19.02.2015 passed in Crl.M.P. No.122 of 2015 in S.T.C. No.48 of 2015 on the file of the Judicial Magistrate of First Class at Peddapalli, wherein and whereunder an application filed for interim custody of 14 oxen in favour of the petitioner/owner, was dismissed, the present Criminal Revision is filed.

(2.) THE case of prosecution is as under : On 08.02.2015 one Japathi Rajesh lodged a report stating that on the said date there was a fair of oxen and he noticed some persons shifting 14 oxen into a van to be taken to Hyderabad by violating the rules for animals protection. The Gomatha Rakshak Sena stopped the van and gave intimation to Peddapally Police. On receipt of such information the police came to Kaman Chowrastha, seized the custody of the TATA DCM van bearing No.A.P.28 -TE -9550 along with 14 oxen. Basing on these allegations, the police filed a petty chargesheet for the offences punishable under Section 11(1)(a) of Prevention of Cruelty to Animals Act, 1960 and Section 56(c) of Transport of Animals Rules, 1978. The said charge -sheet was taken on file and numbered as S.T.C. No.48 of 2015 on the file of the Judicial Magistrate of First Class at Peddapalli.

(3.) PENDING the said proceedings, the petitioenr herein filed Crl.M.P. No.122 of 2015 seeking interim custody of 14 oxen, which was rejected. Challenging the said order, the present Revision is filed.