YUSUF @ ISUB Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition is for quashing of the order dated 20.02.2016, Annexure P-5 passed by Judicial Magistrate 1st Class, dismissing the application of the petitioner for releasing 11 camels on superdari as well as the order dated 05.03.2016 (Annexure P-7) vide which revision petition filed by the petitioner was dismissed.

(2.) Brief facts of the case as per the FIR No. 42 dated 18.02.2016, registered under Section 11 of Prevention of Cruelty to Animals Act, 1960 are that the police party received a secret information that one Maksood along with his companion is taking camels in the truck bearing registration No. HR-74-6266 from Tijara (Rajasthan) side and their legs were tied mercilessly. On receiving such information, the police laid a barricade and stopped the truck and 11 camels were recovered, which were tied with ropes in a bad and cruel manner. The Driver of the truck Maksood alongwith Alim and Salim were arrested and the truck and the camels were taken in police custody.

(3.) Therefore, the petitioner moved an application for releasing the camels on superdari. Another application was moved by a Society named as 'People For Animals Society' stating that the Society can take care of the animals.