CHETAK LOGISTIC LTD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this criminal revision under Sec. 397/401 of Cr.P.C. being aggrieved by the order dtd. 10/3/2022 passed by CJM Seoni, District Seoni, whereby court has rejected the application for supurdnama filed by him.

(2.) Brief facts of the case are that the Police Station Kotwali District Seoni has registered crime No. 178/2022 for the offence punishable under Ss. 4, 6, 9 of MP Govansh Vadh Pratishedh Adhiniyam, 2004 and 4, 6, 6(A), 6(B)(1) of M.P. Krashak Pashu Parirakshan Adhiniyam, 1959 and 11(d) Prev. of Cruelty to Animals Act, 1960 and 34(2) M.P. Excise Act, 1915 and 66/192 M.V.Act, 1988 in which the vehicle of the petitioner bearing registration HR38U-7856 has been seized alleging indulgence of it in illegal transportation of cow progenies.

(3.) After seizure of vehicle, petitioner has filed an application under Sec. 457 of the Code of Criminal Procedure for interim custody of vehicle. CJM by impugned order dtd. 10/3/2022 dismissed the application. 4