ZAAFAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has challenged order dated 21.4.2017 passed in Criminal Revision No.36/2017 by Additional Sessions Judge, Serial Court, Bhikangaon, whereby the learned Judge has dismissed the revision preferred by the petitioner against the order dated 22.02.2017 passed by the learned JMFC, Bhikangaon in Crime Case No.204/2016 dismissing the prayer of the petitioner for releasing the Tralla No.R.J.-06-G.C.-3776 under Section 4,6,9 of M.P. Govansh Vadh Pratishedh Adhiniyam, 2004 and under Section 11 (g) of Cruelty towards Animal Act, 1960.

(2.) Facts in brief are that on 22.12.2016 at about 03.30 in the afternoon, on an information received in the Police Station, the Police seized Tralla bearing Registration No. R.J.-06-G.C.-3776 and found that in all 45 cow progeny, out of which two calves were found dead were being transported to Maharashtra for the purpose of slaughtering. The Police registered a crime, seized the truck and the cow progeny as stated above. Confiscation proceedings were started by the Collector.

(3.) The petitioner filed application for releasing the truck being owner of the truck stating that he is unaware of the act of the driver. He further submitted that he was not present at the time of the seizure also.