(Heard through Video Conferencing) These Criminal Revision Petitions have been filed challenging the orders of the learned Judicial Magistrate I, dated 03.09.2013 passed in CMP.Nos.1945, 1943, 1946, 1948, 1949 & 1950 of 2013 respectively to set aside the same.
2. These petitions have been filed before the learned Judicial Magistrate I for the return of cattle and other case properties involved in Crime No.336 of 2013 under Section 429 IPC r/w 11 of Prevention of Cruelty to Animals Act, 1986. The learned Judicial Magistrate has passed an order for return of properties to the petitioners on certain conditions.
3. Now this petitioner, who is an animal activist has filed these revision petitions by stating that the cattle which have been returned to the petitioners in the above mentioned CMPs, have been abused and they have been handed over to various persons and agencies for using them for commercial purposes. 3.1 On notice, the second respondent State has filed a report on 17.02.2021 by narrating the present status of the cattle. As per the said report, it is stated in paragraphs 10 & 11 as under:- .....
10. It is submitted that the then Inspector of Police had obtained report from the SLV Goshala Trust and Research Centre, about the present status of 230 numbers of cattle which was handed over to them on 21.04.2013. They have given a report to the then Inspector of Police on 19.09.2015 stated that 10 buffaloes and 7 bulls were died and remaining 213 number of cattle were transferred to various places by not complying the instructions given by the learned Judicial Magistrate No.I Poonamallee through 2nd respondent [i.e., without consent of 2nd respondent or obtained Court order] the details of the same are as under: S.No. Place Date of transfer No. of Cattles
1. C.M. Reddy 01.05.2013 12
2. Indian Institute of Animal Welfare 03.05.2013 to 21.06.2013
3. Sri Venkateshwara Trust 05.05.2013 to 23.03.2013
4. People for Animals Charitable Trust, Redhills 07.05.2013 25 Total 213
11. It is submitted that I had given requisition to ascertain the present status of the cattle's. The following are the present status of the Cattle's:-
(i) C.M.Reddy Out of 12 Cattle, 10 Nos. of cattle were died and 2 Nos. of cattle are available with him.
(ii) Indian Institute of Animal Welfare Out of 51 Cattle, 12 Nos. of cattle were died and 39 buffaloes are well maintained and available with them.
(iii) Sri Venkateshwara Trust Out of 125 cattle, 103 Nos. of cattle were died and 22 Nos. of cattle are available with them.
(iv) People for Animals Charitable Trust Out of 25 Cattle, 8 Nos. of Cattle were died and 17 Nos. of cattle are available with them.
4. During the pendency of this case, one M/s.SLV Goshala Trust and Research Centre, has filed a petition to implead themselves as parties to these proceedings. The proposed third respondent has stated that some of the cattle are under his custody and hence, he has to be impleaded as a party to these proceedings.
5. From the submissions made by the learned Government Advocate, it is seen that the charge sheet in this case has already been filed and the case was also taken on file in CC.No.143 of 2015 and the case is posted to 03.01.2022 for further proceedings.
6. The learned counsel for the petitioner submits that the number of cattle now alive are kept in a very safe condition and the agencies are bestowing best care for them. And the allegations of violation of the condition imposed by the Court involve lot of facts. So the trial Court can only appreciate the same from the materials placed before it.
7. I feel it is appropriate to close these revision petitions with the following directions:-
a) Since the cattle of this case are the case property of CC.No.143 of 2015 and the learned Judicial Magistrate I, has passed an order for interim custody of the cattle, any party who got aggrieved due to violation of any of the condition imposed by the Court can make applications before the Judicial Magistrate I, for taking those submissions into consideration while passing property disposal order at the disposal of the case.
b) The Judicial Magistrate I, Poonamallee, is at liberty to pass any modification order with regard to the interim custody of cattle if the situtation so warrants.
c) No material is produced as of now to show that the cattle which died were subjected to abuse or traumatised, though this petitioner has a good intention of protecting the cattle. In view of the above observations, these Criminal Revision Petitions are closed. Connected miscellaneous petitions are closed. 10.11.2021 Speaking/Non-speaking Index : Yes/No Internet : Yes/No R.N.MANJULA, J. 1.The Judicial Magistrate No.1, Poonamalle. 2.The Inspector of Police, Nazarathpet (T.16) Police Station, Chennai. 3.The Public Prosecutor, Madras High Court. Crl.RC.Nos.1151 to 1153 & 1155 to 1157 of 2013 10.11.2021
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