QADEER HUSSAIN Vs. UT OF J&K

JUDGEMENT

(1.) The petitioner through the medium of the present petition is seeking following reliefs:-

(2.) The petitioner is claiming to be the lawful and absolute owner of the vehicle bearing Registration No. JK12 5099 (Tata Goods Carrier) and possesses all legal documents and titles establishing unchallenged ownership rights over the aforementioned vehicle as alleged by him.

(3.) The petitioner challenges the order dtd. 20/7/2023 passed by the Court of Chief Judicial Magistrate, Poonch in the case titled UT of J&K through SHO Police Station, Loran Vs. Qadeer Hussain and Another by virtue of which the vehicle bearing Registration No. JK12 5099 has been ordered to be forfeited to SPCA (Care and Maintenance of Case Property Animals) under Rule 8 of Notification Prevention of Cruelty to Animals (Care and Maintenance of Case Property Animals) Rules 2017. The petitioner is also seeking quashment of the order dtd. 2/11/2023 passed by the Court of Principal Sessions Judge, Poonch in case titled Qadeer Hussain Vs. UT of J&K through Police Station, Poonch in file No. 10/Criminal Appeal, whereby, Court of Principal Sessions Judge, Poonch has dismissed the appeal.