RENUKA CHOPRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner by way of the present petition under Art. 226 of the Constitution of India has made the following substantive prayers:-

(2.) The petitioner submitted that she wanted to show some facts regarding the condition of speechless innocent animals and how the Haryana Government was involved in cow slaughtering and earning huge amounts of bribe from slaughter houses and thereby breaking the law. Some facts that have been stated are as to what is this Court doing regarding the cow slaughtering act. A reference is made to Sec. 429 of the Indian Penal Code. Besides, other facts are mentioned like present situation of cow smuggling crimes; cruelty done by those smuggling cows to the animals; no proper legal action being taken on those smuggling cows; deficits in law implementation in cases of cow slaughters; no proper action being taken in cases of buffaloes; deficits in implementation of law in cases of buffaloes and Haryana State Government involved in 'Gau Taskari'.

(3.) The petitioner has levelled allegations of smuggling of animals, illegal and improper slaughtering of animals, ill-treatment of animals and non-implementation of law relating to animals; besides, has prayed for taking legal action against erring officers who in collusion with the beneficiaries illegally allow transportation of animals, stating the same to be impermissible in law. The allegations as made, however, are general in nature and no specific instances or places where the same are being carried out have been mentioned.