LAWS(JHAR)-2014-3-153

A.P. ARYA Vs. STATE OF JHARKHAND AND ORS.

Decided On March 06, 2014
A.P. Arya Appellant
V/S
State Of Jharkhand And Ors. Respondents

JUDGEMENT

(1.) This application has been filed for quashing of the order dated 19.03.2008 passed in Complaint Case No.361 of 2007 whereby and where under cognizance of the offence punishable under Sec. 429 of the Indian Penal Code and also under Sec. 11 of the Prevention of Cruelty to Animal Act has been taken against the petitioner.

(2.) Before adverting to the submission advanced on behalf of the parties, the case of the complainant needs to be taken notice of.

(3.) The complainant, President of Jamshedpur Animal Welfare Society, who happens to be the animal right activist fighting for the right of the mute and helpless animals, lodged a case alleging therein that since childhood, he had seen brutal killing of stray dogs at Jamshedpur. Number of occasions, authorities of TISCO Ltd., Jamshedpur were reminded to stop inhuman killing of stray dogs, but they never cared for. Rather went on catching stray dogs by the process during which collar bone of the dogs invariably got fractured resulting into their death.