ARIFUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. A Medhi, learned counsel for the petitioner and also heard Mr. K K Parashar, learned Addl. Public Prosecutor for the State respondents.

(2.) This revision petition under Sec. 397/401 r/w Sec. 482 of the Code of Criminal Procedure is directed against the Order dtd. 25/5/2022 passed by the learned FTC No. 3, Kamrup (Metro) in Misc. Case No. 62/2022 u/s 120(B)/379 IPC r/w Sec. 11(a) of the Prevention of Cruelty to Animals Act, 1960 and Sec. 13(1) of the Assam Cattle Preservation Act, 2021.

(3.) It is to be noted herein that vide impugned Order, Court below has dismissed the zimma petition filed by the petitioner in Misc. Case No. 62/2022 seeking custody of 25 numbers of cattle which were seized in the aforementioned case. The factual background leading to filing of the present petition is briefly stated as under:-