GAURAKSHA DAL Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) ON December 24, 2009, this Court passed the following order:

(2.) LEARNED Counsel for the Petitioner is not in a position to state the status of the trial. However, to sort out the controversy, it is directed that the trial Court shall conclude the trial arising out of case FIR No. 259 dated 17.10.2009 under Section 11 of Prevention of Cruelty to Animals Act, 1960 registered at Police Station Rajpura within a period of 6 months from the date of receipt of a certified copy of this order. Till conclusion of the trial, interim order dated 24.12.2009 passed by this Court shall remain in vogue.