ANIMAL WELFARE BOARD OF INDIA Vs. A NAGARAJA
LAWS(SC)-2011-2-119
SUPREME COURT OF INDIA
Decided on February 01,2011

ANIMAL WELFARE BOARD OF INDIA Appellant
VERSUS
A.NAGARAJA Respondents

JUDGEMENT

- (1.) The learned Counsel for the Petitioner submitted that between 15.1.2011 and 4.3.2011, as many as 674 bull tamers/participants and 224 onlookers have sustained injuries and six persons have died. It is, therefore, evident that the safety measures that have been adopted are not satisfactory or sufficient.
(2.) In view of the above, even though it is stated that most of 'Jallikatu' events for the current year are over, we propose to issue the following additional safeguards to ensure safety. (a) The end point of the bull taming area shall be enclosed by providing a bull yard where the bulls should be collected and detained till the completion of the event. Until the spectators have left the event venue, the bulls should be in detention area; (b) The entire bull taming area between the point where the bulls enter the arena and the point where the bulls are collected in the detention area/bull yard, where the bulls are collected after the event, shall be fully double barricaded, the height of the barricade being not less than 8 feet (to prevent spectators spilling or straying into bull taming area). (c) the authorities should take strict action to prevent parallel unauthorised events which are conducted without any security/safety measures.
(3.) List for final disposal on a non-miscellaneous day in April, 2011.;


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