CHATARPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Code'), the petitioner has challenged the order dtd. 23/6/2021 passed by learned District Collector, Churu (hereinafter referred to as the 'Collector') whereby petitioner's application under Sec. 451/457 of the Code for release of his vehicle has been rejected.

(2.) Briefly narrated, the facts relevant for the present purposes are that on 8/4/2021, a vehicle (HR-45-C-8336) was intercepted and upon inspection it was revealed that the same was carrying 11 cows and 5 calves to be transported to a slaughter house.

(3.) After the charge-sheet had been filed, the petitioner moved an application under Ss. 451/457 of the Code and prayed that his vehicle (Ashok Leyland - Ecomet) be released on 'Supurdginama'.