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Karnataka HC: Right to Get Protection from Human Beings is a Guaranteed Right to Animals - (15 Feb 2021)

CIVIL

Karnataka High Court has set aside an order of the Magistrate Court handing over custody of ten dogs given to their owner who treated them with cruelty, observing that right to live in a healthy and clean atmosphere and right to get protection from human beings against inflicting unnecessary pain or suffering is a right guaranteed to the animals under Section 3 and Section 11 of the Prevention of Cruelty to Animals Act, 1960 read with Article 51- A(g) and (h) of the Constitution of India, 1949.

Tags : KARNATAKA HIGH COURT   RIGHT TO GET PROTECTION FROM HUMAN BEINGS  

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