SAMARTH KAMADHENU GOWSHALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') seeking the Court to set-aside the orders dtd. 24/9/2025 passed in Crl.M.P.No.668 of 2025 in Crime No.240 of 2025, on the file of the learned Principal Junior Civil Judge -cum- Judicial Magistrate of First Class at Shadnagar, Ranga Reddy District.

(2.) Heard Sri G.L.Narasimha Rao, learned counsel for the petitioner as well as Sri Jitender Rao Veeramalla, the learned Additional Public Prosecutor appearing for the respondent No.1-State.

(3.) Learned counsel for the petitioner submits that the petitioner herein is a Gowshala represented by its Sevak and that interim custody of animals is given to the said Goshala to meet the expenses of maintaining the said animals. Under Rule 5(4) of Prevention of Cruelty to Animals Act, 1960, the Magistrate has to direct that the vehicle should be held as a security by the concerned Gowshala.