SATRUGHAN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ravi Prakash, learned counsel for the petitioner and Mr. Vijayant Verma, learned J. C. to G.P. II.

(2.) In this writ application, the petitioner has prayed for quashing of the order dated 17.11.2016 passed in Criminal Revision No. 20 of 2016 by the learned Principal Sessions Judge, Sahibganj whereby and whereunder the order dated 16.3.2016 passed by the learned Judicial Magistrate 1st Class, Sahibganj in connection with Barhaite P. S. Case No. 58 of 2015 refusing to release the vehicle in favour of the petitioner has been affirmed.

(3.) It has been stated by the learned counsel for the petitioner that the learned courts below has misinterpreted the provisions of Section 12(3) of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 (hereinafter referred to as the ' Act- ) while refusing to release the vehicle in favour of the petitioner. It has been stated that the petitioner is in possession of the vehicle in question after it was transferred to him by ex-owner Jai Kishore Choudhary.