M/S. H.K. AND COMPANY Vs. MR. RAVI BOOBATHI

JUDGEMENT

(1.) This petition is filed assailing the complaint registered in Crime No.134/2026 of Sub-Urban Police Station, Dharwad for the alleged offences under Sec. 11 of Prevention of Cruelty to Animals Act, 1960[ For short, 'Act of 1960], Ss. 4 and 12 of the Karnataka Prevention of Slaughter and Preservation of Cattle Act, 2020 [For short, 'Act of 2020'], and Sec. 325 of the Bharatiya Nyaya Sanhita, 2023 [For short, 'BNS 2023'].

(2.) The petitioner has also sought writ of mandamus to direct the respondents to release the truck bearing registration No.AP-39/TZ-1999 and the seized skin said to be belonging to the petitioner No.1.

(3.) The third prayer is to direct the respondent No.3 to provide police protection to the traders from exploitation by the anti-social elements in carrying out lawful business and to direct respondent No.3 to register a complaint against the complainant and to take appropriate action.