MD. ADIL AND ORS. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.

(2.) An FIR was lodged on the allegation that when information was received that Bovine animals are being transported to the State of West Bengal for the purpose of their slaughtering, a trap was laid whereby 10 trucks were intercepted. On them, Bovine animals were found being transported from some place of the State of Uttar Pradesh to the State of West Bengal.

(3.) On such allegation, an FIR was lodged, which was registered as Barhi P.S. Case No.69 of 2013 (G.R. No.761 of 2013) under Sections 3/ 4, 4A/ 12/13 of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005.