SALAUDDIN KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shailesh, learned counsel for the petitioner and Mr. Ashwini Bhushan, learned counsel for the State.

(2.) This petition has been filed for quashing the order dtd. 21/2/2022 passed by the learned Principal Sessions Judge, Giridih in Cr. Rev. No.164/2019 arising out of Dhanwar P.S. Case No.368/2018 corresponding to G.R. No.2168/2018 whereby the learned Principal Sessions Judge, Giridih has been pleased to dismiss the criminal revision filed by the petitioner and the order dtd. 21/9/2019 passed by the learned Judicial Magistrate, 1 st Class, Giridih has been affirmed.

(3.) The story of the prosecution is that an information provided by the SDPO, Bagodar that he he intercepted 8 containers near Gandhi Chowk, Dhanwar loaded with bovine animals to the tune of 267, from the spot 8 persons were arrested disclosed their name and also disclosed the name of other accused persons who were involved in the transportation of bovine animals for the purpose of slaughter. It was further alleged that the animals were cruelly stacked in the overcrowded containers and as a result at the time of search and seizure 1 cow and 6 oxen were found to be dead. Thus on such allegation Dhanwar P.S. Case No.368/2018 was registered under Sec. 414/120B of the Indian Penal Code ad Sec. 11 of the Prevention of Animal Creulty Act as against 25 named accused persons.