RENUKA CHOPRA Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) Prayer in this Criminal Revision Petition is for setting aside the order dated 08.04.2013 passed by learned Additional Sessions Judge, Karnal, whereby the Criminal Revision No. 0800070 of 2013 challenging the order dated 15.03.2013 passed by learned Judicial Magistrate Ist Class, Karnal, releasing three oxen on supurdari, was dismissed.

(2.) Brief facts of the case are that the petitioner is claiming herself to be the President of Goverdhan Sena, District Kurukshetra. On her information, three oxen were recovered from respondents No. 2 and 3 and FIR No. 89 dated 08.03.2013, for the offences punishable under Section 4-B and 8 of the Punjab Prohibition of Cow Slaughter Act, 1955, was registered at Police Station, Indri, District Karnal. During the pendency of investigation/trial, respondents No. 2 and 3, namely, Mahavir Singh and Sandeep, presented an application before the learned Judicial Magistrate, Karnal, for release of three oxen on Supurdari. Vide order dated 15.03.2013, the oxen were ordered to be released on supurdari in the names of respondents No. 2 and 3, the rightful owners, on their furnishing supurdaginama to the satisfaction of Investigating Officer/ Station House Officer, concerned.

(3.) Dissatisfied with the said order, the petitioner filed a criminal revision petition before the learned Additional Sessions Judge, Karnal, which was dismissed on the following two grounds:-