NAWAB SHER KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this application, the petitioner has prayed for quashing the order dated 20.11.2015 passed by Smt. Garima Mishra, learned Judicial Magistrate 1st class, Hazaribagh in connection with Gorhar P. S. Case No. 10 of 2015 corresponding to G. R. No. 446 of 2015 whereby and whereunder the application for release of the truck bearing registration No. JH-02Y/5522 had been rejected.

(2.) An FIR was instituted with respect to seizure of two trucks bearing registration Nos. NL-02K/8244 and JH-02Y/5522 in which bovine animals were being transported for the purposes of slaughtering. Accordingly, Gorhar P. S. Case No. 10 of 2015 was instituted for the offence under Section 414 of the I.P.C., Section 4/5 of the Jharkhand Bovine Animals Prohibition of Slaughter Act, 2005 and Section 11 of Prevention of Cruelty to Animals Act, 1960.

(3.) Since the petitioner claims himself to be the owner of the truck bearing registration No. JH-02Y/5522 which was seized by the police, an application for its release was preferred by him on 11.09.2015 and vide order dated 20.11.2015, the learned Judicial Magistrate 1st class, Hazaribagh was pleased to reject the said application.