SACHIN Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C., 1973 has been filed to invoke the extraordinary jurisdiction of this Court and to release the vehicle truck registration No.MP04-GA-7663 seized by Police Station Parasia in Criminal Case No. 359/2016 registration for offence under Sections 4, 6, 9 of the Madhay Pradesh Gau Vansh Vadh Pratishodh Adhiniyam, 2004 and under section 11(d) of the Prevention of Cruelty to Animals Act, 1960 and under Section 4, 6, 7 of the Madhay Pradesh Krishi Pashu Parikshan Adhiniyam, 1959 and under Section 66/192, 3/181 and 5/180 of the Motor Vehicle Act, 1988.

(2.) The applicant's application for release of the vehicle on Superdnama was dismissed by the JMFC, Parasia on 20.02.2017. The applicant preferred Criminal Revision No.37/2017 which was decided by Third Additional Sessions Judge, Chhindwara on 27.04.2017. Therefore, the applicant has preferred this application under section 482 of the Cr.P.C., 1973 The affirmed the order passed by learned JMFC.

(3.) It is claimed that the applicant is the registered owner of the vehicle. It is alleged that the accused person have transporting the cattle on vehicle truck No.MP04-GA-7663 on 19.07.2016. The vehicle has been seized an offence of registered Police Station Parasia. The driver and conductor allegedly left the truck and fled away.