The Karnataka High Court has initiated suo motu proceedings on the basis of media reports about dead Bonnet Macaques Monkeys found stuffed in gunny bags on the Belur-Sakleshpur Road in Karnataka.
The Division Bench comprising Chief Justice Abhay Shreeniwas Oka and Justice NS Sanjay Gowda directed the Registrar General to register a suo motu PIL to initiate action against those behind the inhumane act.
The Bench expressed that “We direct the Registrar General to register suo motu PIL seeking action against all responsible for the massacre of the monkeys. The Registrar General is directed to make Principal Forest Officer, Deputy Commissioner, Hassan, and Animal Welfare Board as respondents in the matter.”
The ghastly incident in which over 30 Bonnet Macaques were found killed was reported from Chowdanahalli village of Belur taluk in Hassan early on Thursday. As many as 20 Bonnet Macaques were found to be in a critical state. However, barring two, the others recovered and left after local residents gave them water to drink.
The matter will be next heard on August 4.
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