FIROZ QUIRESHI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS application is filed under section 482 CrPC

(2.) THE facts giving rise to this application are that on 12.4.2013 Police Station -Khargone, District Khargone received a source information on the basis of which, vehicle bearing registration No.MP46 -G -0324 was intercepted and it was found that in the vehicle some cow progeny were being transported in cruel conditions and it was alleged that cow progeny was being taken to Maharashtra for slaughter.

(3.) ON receipt of confiscation of aforesaid vehicle, the concerning District Magistrate at Khargone initiated a confiscation proceedings and vide order dated _29.7.2013 an order was passed against the present applicant confiscating the vehicle then the present applicant filed an appeal against this order and the Commissioner while sitting as appellate authority under the Act also dismissed the appeal and confirmed the order passed by the Collector.