MOHD.FAHIM ANWAR,J. - (1.)This petition under Section 482 of the Code of Criminal Procedure, 1973 is directed against an order dated 05.09.2018, passed by learned First Additional Sessions Judge, Anuppur, in Criminal Revision No.21/2018, affirming the order dated 20.08.2018, passed by learned Chief Judicial Magistrate, Anuppur, whereby the application filed by the applicant under Sections 451, 457 of the Code of Criminal Procedure, 1973 for handing over custody of cattle on Supurdginama has been dismissed.
(2.)As per the prosecution story, an offence under Sections 11 of Prevention of Cruelty to Animal Act, 1960 and Section 6, 6 (Ka), 9/1, 10 of M.P. Agricultural Cattle Preservation Act, 1959 and Section 66/192 of Motor Vehicles Act have been registered against the applicant vide Crime No.250/2018 for transporting cattle for slaughtering purpose in a cruel manner and seized 4 he-buffaloes and 12 she-buffaloes from the vehicle in question.
(3.)The applicant had filed an application under Sections 451 and 457 of the Cr.P.C. for releasing the aforesaid cattle on Supurdginama before Chief Judicial Magistrate, Anuppur which was dismissed vide order dated 20.08.2017. Being aggrieved thereby, the applicant preferred a revision before First Additional Sessions Judge, Anuppur which has also been dismissed vide order dated 05.09.2018; hence, this application.