KHANDU S/O BHIVASAN BORSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of both the parties, taken up for final hearing.

(2.) I have heard Mr. Prakashsingh B. Patil, learned counsel for the Petitioner, Mr. V.H. Dighe, learned Additional Public Prosecutor for the State of Maha. and Mr. Vishnu Madan, learned counsel h/for Mr. N.L. Chaudhari, learned counsel for Respondent No.2 in extenso.

(3.) On 21st September, 2014, F.I.R. was lodged with Police Station, Azhadnagar, Tal.Dhule vide C.R.No.131/2014 in respect of offences punishable under Sections 11(A),(B),(D),(F) of Maharashtra Preservation of Animals Act, 1960 and under Section 83 read with 177 and Section 130(1) of the Motor Vehicle Act, 1988.