GITIKA DUTTA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed alleging that respondents are illegally trespassing into the premises of the petitioner without authority of law on 18.08.2020 and not registering the crimes reported by the petitioner on 21.08.2020, 28.08.2020 and 31.08.2020 and the same is illegal. The petitioner further alleges that inaction of the respondents amounts to committing cruelty towards animals and violative of provisions of the Prevention of Cruelty towards Animals Act, 1960.

(2.) According to the learned counsel for petitioner, petitioner is animal lover and she has six pet animals, which are duly vaccinated and nurtured properly, whereas petitioner is harassed and her pets were taken from her illegally though later returned to her.

(3.) Learned counsel for petitioner fairly submits that as petitioner's pets were subsequently returned, there is no subsisting grievance on this aspect. Therefore, the only grievance is against non-registration of crime alleged to have been reported on three dates mentioned above.