AMEEN Vs. STATE OF MP

JUDGEMENT

(1.) This M.Cr.C. under Section 482 of Cr.P.C. is directed against the order dated 19/11/2015 passed by the revisional Court under Section 397 of Cr.P.C. in case No.221/2015 confirming the order of the court below dated 14/10/2015 in case No.0/2015. Petitioner's application for handing over 24 buffaloes on Supurdaginama has been rejected.

(2.) Facts necessary and relevant for disposal of this M.Cr.C. are to the effect that while petitioner was carrying 24 buffaloes in a truck, he was intercepted at Chanderi -Picchore road by police patrolling car. It was found that petitioner did not carry the proof of ownership of the buffaloes and the manner in which buffaloes were stalked in the truck was found to be suspicious and the authorities were prima facie of the view that those buffaloes were being carried to Agra, Aligarh for slaughtering. Accordingly, the truck and 24 buffaloes were seized.

(3.) The courts below rejected the application for handing over the buffaloes on Supurdaginama for the reason that petitioner failed to establish and satisfy that he is the owner of the buffaloes, as neither he had the receipt of purchase nor that of deposit of fee at Nagar Panchayat, Suthaliya where Pashu Mela is organized, wherefrom he claims to have purchased the aforesaid 24 buffaloes.