RAJU PRASAD KESHRI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Amresh Kumar, learned counsel for the petitioner and Mr. Sudhansu Kumar Deo, learned A.P.P. for the State.

(2.) This application is directed against the order dated 21.09.2016 passed by learned Judicial Magistrate, Hazaribagh in connection with G.R. Case No. 684 of 2016 arising out of Barkatha P.S. case No. 30 of 2016 by which the application, preferred by the petitioner for release of the truck bearing registration No. NL02K-1068, has been rejected.

(3.) It has been submitted by learned counsel for the petitioner that the vehicle was seized while carrying animals. Learned counsel referring to the provisions of Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005, submits that there is no provision for confiscation of vehicle in the said Act and merely on the basis of an application sent by the Officer-in-Charge to the Deputy Commissioner for confiscating the vehicle in question, the same has been confiscated, which itself cannot be a ground to refuse to release the vehicle in favour of the petitioner.