SANJAY KAROL,J. - (1.) On the basis of news paper report dated 17.09.2017, with regard to illegal activity of bull fighting allowed to be performed, despite the same being banned, this Court vide judgment dated 21.07.2015, passed in CWPIL No. 3 of 2015, titled as Sonali Purewal v. State of H.P. and others , reiterated the directions issued by Hon'ble the Supreme Court in Animal Welfare Board of India v. Nagaraja and others, (2014) 7 SCC 547.
(2.) Mr.Deven Khanna, Advocate, was requested to assist the Court as Amicus Curiae.
(3.) In essence, bull fighting as an activity stands prohibited, more specifically in view of the provisions of Prevention of Cruelty to Animals Act, 1960 (hereinafter referred to as the PCA Act).;