JIBA BIKASH PARISAD Vs. STATE OF ODISHA

JUDGEMENT

(1.) All these cases are relating to release of seven vehicles seized in connection with Khandapada P.S. Case No.168 dtd. 26/6/2020, registered for alleged commission of offences under Ss. 379/411/294/353/332/506/34 of the I.P.C. and Sec. 11 of the Prevention of Cruelty to Animals Act, 1960 (hereinafter referred to 'the PCA Act').

(2.) The facts of the cases are that, the informant, who is a Sub- Inspector of Police, while performing his duties seized seven trucks/containers bearing Registration Nos. OD-04-0099, OR- 07L-1226, OR-09G-5453, OR-22D-5594, OR-09G-8735, OR-01K-5396 and WB-25F-5505 as were transporting 88 cattle (45 cows and 43 bullocks) illegally in closed containers in a cruel and wretched condition. Most of the cattle were bleeding at the feet being tied to the padlock and some of them have died. The informant seized all the seven vehicles along with cattle, arrested the drivers and helpers and lodged the F.I.R. leading to registration of Khandapada P.S.Case No.168 dtd. 26/6/2020.

(3.) Pending trial of the cases, the respective owners of the vehicles prayed for release of their vehicles in terms of the provisions contained in Ss. 451 and 457 of the Cr.P.C.