DEVENDRA SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. This petition is for setting aside the order dtd. 30/11/2021 passed by District Collector, Bharatpur in case No. 37/2021 whereby the vehicle of the petitioner (Bolero) bearing registration No. RJ-02-GB-2420, was refused to be handed over to the petitioner.

(2.) The said vehicle was seized in FIR No. 310/2021 registered for offences under Sec. 3, 5, 6 and 8 of Rajasthan Bovine Act, 1955. The impugned order reveals that the refusal is on the ground that the bovine loaded on the vehicle were treated with cruelty and were being carried without any permit or permission from the competent authority.

(3.) Since no further purpose is going to served by continued detention of the said vehicle by the police, it would rather cause damage to the said vehicle, if it is not released.