Vishnu Sahai, J.:— The petitioner is a social service organisation and a public charitable trust, registered under the Societies Registration Act, 1860 and Bombay Public Trusts Act, 1950 and is engaged in preservation of animals and effective implementation of the provisions of Maharashtra Preservation of Animals Act, 1976. By this petition, it has impugned the order dated 17-5-91, passed by AC. Jt. J.M.F.C, Malegaon, District Nasik, handing over pending trial, the interim custody of 25 cattles heads seized in respect of C.R No. 50/91 of Azad Nagar Police Station to respondent No. 2 on his executing a bond of Rs. 50,000/- and some other conditions.
2. On 17-5-91, P.S.I Dalvi of Azad Nagar Police Station, Malegaon, lodged a F.I.R against respondent No. 2, alleging therein that two constables who were on patrol duty at about 3.30 a.m the same day saw a Matador which stood near the milk dairy. Since it was designed as an open Matador but was covered, he got suspicious. He searched the Matador and found that twenty-four cows and one calf were squeezed in it. When enquiries were made from the driver, he replied that the cattle belonged to respondent No. 2 and he was bringing them from Dhule for slaughtering purposes. On the basis of the said F.I.R C.R No. 50/91 under sections 5, 6 and 11 of the Maharashtra Animal Preservation Act, 1976 was registered against respondent No. 2.
3. It appears that the same day, respondent No. 2 made an application before the J.M.F.C, Malegaon, praying therein that pending trial, he be handed over the interim custody of the said cattle. By the impugned order, the said application was allowed.
4. I have heard Mr. K.K Tated with Mr. Avadesh Saxena and Ms. S.R Kumbhat for the petitioner. Ms. J.S Pawar for respondent No. 1 and Mr. A.R Shaikh for respondent No. 2
5. The grievance of Mr. Tated is that, in view of the Division Bench decision of this Court, reported in 1988 M.L.J page 293 : 1987 (3) Bom. C.R 713 (Krushi Goseva Sangh v. State of Maharashtra)1, the impugned order is manifestly improper, incorrect and unjust. To substantiate his submission, Mr. Tated invited my attention to paragraph 5 of the said judgment wherein reliance has been placed on a earlier Division Bench decision of this Court. The said paragraph reads thus:—
6. It is no doubt true that no provision is made in the Act about the custody and disposal of the property pending the trial. However, as rightly contended by the respondents recourse could be taken to section 451 of the Criminal Procedure Code for seeking a direction from the competent Court of law for the custody and disposal of the property pending trial. The competent Court is expected to pass an order which will be in tune with the object of the Legislation. An order cannot be passed which will defeat the very object of the Act. The order should be for preservation and protection of the cow or schedule animals and not for its slaughter or destruction. It is by now well settled that what is directly forbidden cannot be indirectly permitted. Therefore, in our view while passing an interim order Court should bear in mind the observations made and the law laid down by the Division Bench of this Court in Criminal Writ Petition No. 714 of 1986 (Ejaz Ahmed Kallu Jhinka v. State of Maharashtra)2, dated 12th August 1986. Obviously no order could be passed in that behalf without following the principles of natural justice and without giving an opportunity of being heard to both the sides. This is what the Division Bench has observed in the above case:
“5. The only question which now falls for our consideration is the provision that should be made to protect and preserve the cattle pending the proceedings. Mr. Parkar presses his client's claim that the cattle should be handed over to him on furnishing a bond. In view of the events which have taken place and also in view of the allegation against the petitioner that he has brought the cattle for slaughtering, according to us, the interest of all parties concerned will be best served if the cattle remain where they are. The maintenance charges of each of the animal is fixed at Rs. 7/- per day. If there are any milch cows the Panjarapole or the individuals who have them in their custody, will maintain an account of the sale of milk. At the conclusion of the trial, the accounts should be worked out on the basis of the above arrangement”.
7. The contention of Mr. Tated is that since a perusal of the F.I.R shows that the driver of the Matador from wherein the cattle were seized, stated that the cattle belonged to respondent No. 2 and were being taken for the purposes of slaughter, the impugned order handing over their interim custody to respondent No. 2 was manifestly incorrect, unjust and contrary to the observations contained in para 5 of 1988 M.L.J page 293 supra.
8. Mr. A.R Shaikh, learned Counsel for the respondent No. 2 urged that inasmuch as there was no embargo in the Act for interim custody of cattle being given to the owner of the cattle, the impugned order was not illegal and was not amenable to be quashed under the writ jurisdiction of this Court.
9. I am afraid that I cannot accede to the submission canvassed by Mr. A.R Shaikh because as observed by the Division Bench in para 5 in 1988 M.L.J page 293 supra, an order pertaining to the custody could not be passed in a manner in which the very object of the Act namely protection and preservation of animals and not their slaughter would be defeated. Since the allegation in the F.I.R was that the cattle belonged to respondent No. 2 and were being taken for slaughter, the impugned order granting respondent No. 2 their interim custody cannot be sustained and has to be quashed. The J.M.F.C should have followed 1988 M.L.J page 293, supra and the Division Bench decision rendered in Criminal Writ Petition No. 714 of 1986 referred to therein and not the Single Judge decision of this Court reported in 1991 M.L.J 77 which has no bearing on the point in issue.
10. In the result, this petition is allowed. The impugned order is quashed. I am informed by the petitioners Counsel that inspite of the interim order dated 30th May, 1991, passed by this Court, directing the custody of the cattle be handed over to the petitioner, the cattle are still in custody of respondent No. 2. I direct that the learned J.M.F.C Malegaon would ensure that respondent No. 2 hands over the custody of the cattle to the petitioner within six weeks from today on such terms and conditions as he deems just. Since the cattle were seized more than six years ago, I further direct that as far as possible, the trial Court should dispose off the trial within six months from the date on which the custody of the cattle is handed over to the petitioner.
11. Rule is made absolute in the aforesaid terms. Office is directed to send a copy of my judgment to the J.M.F.C, Malegaon within two weeks from today.
12. In case an application for a certified copy of this judgment is made by the Counsel for parties, the same shall be issued within four weeks from today.
13. Petition allowed.
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