- (1.) Present revision has been filed against order dated 02-04-2005 passed by Chief Judicial Magistrate, Basti, by which application of revisionist for release of 4 bulls in Case Crime No. 54 of 2005 under sections 3, 5, 8 of Prevention of Cow Slaughter Act, P.S. Khalilabad, Basti has been rejected.
(2.) In lower Court applicant (present revisionist) moved application with averment that police has detained his 4 bulls, which may be released in his favour.
(3.) Learned CJM rejected application for release of animals on ground that said bulls are case property and their age was not determined, so in light of rulings of Apex Court they cannot be released. Learned Magistrate had also directed the Supurdagi of animals to Gaushala. Aggrieved by this impugned order applicant had preferred present revision.;