BAPULAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is available.

(2.) This petition has been filed under Section 482 Cr.P.C. seeking setting aside impugned order dated 1.2.2019 passed by II ASJ, Astha District Sehore in Criminal Revision No. 15/2019; whereby, order passed by JMFC, Astha, District Sehore dated 1.1.2019 on an application filed by the petitioner under Section 457 of Cr.P.C dismissing the application has been affirmed. Inter alia prayer is made to release the pick-up vehicle bearing registration No. MP 39 G 02-2922 on Supurdginama.

(3.) Facts of the case, in brief, are that on 26.12.2018, the Police Station Siddiqueganj got an information that two pick up vehicles bearing registration No. MP 39 G 2922 and MP 39 G 2658 are coming towards Khachrod from Astha wherein cattle are loaded, on which a raid was made. The Police stopped one pick up vehicle bearing registration No. MP 39 G 2922 and on search police found 4 cattle in the pick up. It is further alleged that some country made liquor about 54 bulk liter was also found in the vehicle and hence offence under Sections 4, 6, 9 of Govansh Vadh Pratishedh Adhiniyam and Section 11 of Prevention of Cruelty to Animals Act and 34(2) of the M.P. Excise Act was also registered. That after an investigation charge sheet was filed for aforesaid offences in the Court registered as Crime No. 244/2018 at Police Station Siddiqueganj, District Sehore.