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“The police have no power or jurisdiction to seize or confiscate the vehicle in question and the DM also could not have issued notice under section 5-A of the Act when there is nothing to substantiate that the animals were being transported from within the State to some other State”
The principle that Bail is a rule and Jail is an exception has been well recognised by Supreme Court more specifically on the touch stone of Article 21 of the Constitution
Punjab and Haryana High Court was cautious of apparent concealment of registration of an existing case against the petitioner which lacked any explanation on part of the petitioner.
Supreme Court: In a case where the District Magistrate had directed confiscation of a Truck under the M.P. Prohibition of Cow Slaughter
Allahabad High Court: Dr Yogendra Kumar Srivastava, J., held that the Magistrate is denuded of his power to pass any order under
Madhya Pradesh High Court: S.K. Awasthi, J., partly allowed the revision petition filed under Section 397 of the CrPC after the applicant
Uttaranchal High Court: A Single Judge Bench comprising of V.K. Bisht, J. dismissed a writ petition that sought interference with the investigation
Allahabad High Court: The High Court dismissed a habeas corpus petition brought before it in a case of cow slaughter in front
Supreme Court: The Court issued notice to the Central Government over the Notification issued by it banning the sale of cattle in
Punjab and Haryana High Court: Deciding a revision petition filed against the judgment passed by the trial court which held the petitioners
Bombay High Court: Deciding a petition challenging various provisions of Maharashtra Animal Preservation Act 1976 as amended by Maharashtra Preservation Act 1995,
Delhi High Court: While dismissing a petition filed in public interest seeking a direction to the respondent to prohibit cow slaughtering and