- (1.) This criminal revision has been filed against the order dated 20.2.1997, passed by the Addl. C.J.M. Ist, Basti in Case Crime No. 30 of 1997 under Section 3/5A/8 of the Prevention of Cow Slaughters Act read with Section 11 of the Prevention of Cruelty of Animals Act, registered at P.S. Nagar, District Basti, whereby the prayer of the Petitioners/revisionists for the release of seven cows on Supurdagi has been rejected.
(2.) Heard the learned Counsel for the Petitioners, and the learned A.G.A. for the State. Both agreed that this petition may be disposed of finally at the stage of admission itself.
(3.) The case of the Petitioners is that all the cows of the Petitioners were home-bred and so they were being kept at their respective houses, but the police, for extraneous considerations, took them away on the false pretext that they were being kept for slaughter. An affidavit has been filed along with the petition/revision annexing thereto photocopies of certain documents showing the ownership of the cows to be that of the Petitioners. It is also the case of the Petitioners that if the cows are not given in custody of the Petitioners, they would suffer irreparable loss, as some of the cows may die in custody of the police for want of proper care and feeding.;