KALU SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) The applicant by the instant application under Section 482 of Cr.P.C.,1973, has challenged the order dated 15.1.2018 passed by the First Additional Sessions Judge, Alirajpur in Cri.R.No.35/2017, whereby learned Judge has dismissed the revision petition preferred by the applicant against the order dated 24.11.2017 passed by the Chief Judicial Magistrate, Alirajpur dismissing the prayer of the applicant for releasing the truck bearing registration No. M.P. 43 G 1350 seized in crime No.185/2017 for offence under Sections 4, 5, 9 of M.P. Govansh Vadh Pratishedh Adhiniyam, 2004 and under Section 11-D of Prevention of Cruelty to Animals Act , 1960.

(3.) Brief facts of the case in nutshell are that the Police seized a truck bearing registration No. M.P. 43 G 1350, while transporting the alleged cow progeny, for the purpose of slaughtering to Maharashtra. The Police registered a crime No.185/2017 at Police Station Sondwa District Alirajpur, seized the aforesaid truck and the confiscation proceedings were started by the District Magistrate.