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Be Kind to Animals, Stop Animal Cruelty
We as a country, are undoubtedly excelling in the fields such as International Relations, job growth,climate change, economic growth of poor and many more,but there is a gaping hole in our country's legislation that is Animal Cruelty Prevention Laws which was legislated in the year of 1960.
Since then,this legislation Prevention of Cruelty to Animals Act (PCA) has never been amended. Simply, the monetary fines imposed for any crime against animals in 1960 and still it is stands to there. In this article, we will discuss about the law PETA and analyse where India exactly stands as far as Animal Cruelty Prevention which is concerned.
If we go through the previous case reports, we can find that, between 2012 to 2020, there were as many as 24,000 cases of animal cruelty filed and reported under PCA. Since then we have seen many horrific cases like the death of Shaktiman, the police horse 2016, brutally beating and killing of a dog in Chennai 2019, also poisoning of 50 stray dogs 2019. Recently, the most cold blooded murder of a pregnant elephant in Kerala which is very shameful a few months ago.
PETA says about these cases of animal cruelty, "A multitude of cruelty to animal cases are reported to PETA India regularly, that people continuously abusing the community of dogs and cats, cruelty towards dairy industry and also illegal slaughter or killing of animals ,cruelty towards animals kept in captivity or used for only entertainment".
Sec 11 of the PCA is the main section regarding the punishment. It punishes instances of cruelty by listing the offenses more specifically. That is beating brutally, over riding,torturing which causes the unnecessary pain or any kind of suffering to any animal, and also many other offences punishable in this act.
NUJS law review states the penalty for the following mentioned cases, "subjection to cruelty, Sec 11(1)(a) to (o) of this above act, states that makes the offender does the first then he is liable to pay a fine that may extend to only fifty rupees but incase of second offense commited within three year of the previous then the offender shall be made to pay a fine of not less twenty five rupees. The quantum of which may also extend to one hundred rupees or the offender may be inprisoned for a term which may extend to three months or may be both".
PETA also says that, "If any society chooses to treat cruelty lightly to the animals, they are encouraging the violence towards the human also". It also adds that acts of cruelty to animals are deep mental disturbance which that also indicates the animal abusers can easily move on to harming humans. Animal abusers are a danger to society to everyone.
They take their issues out on whoever is available may be its animal or human or may be both. So it must be stopped before they act again and again. There are many landmark judgments regarding Animal Cruelty, Animal Welfare Board of India v. A. Nagaraja (2014) 7 SCC 547, the Supreme Court banned the use of bulls and bullocks in "entertainment activities" such as bullock cart racing and Jallikattu.
Jallikattu and bullock car racing which is physically and mentally tormented for animals. After a 10 years long battle by animal activist and animal welfare organisations like Federation of India Animal Protection Agencies and PETA. In this regarding PETA also says that "cruelty is cruelty , cruelty is not a culture". Though Jallikattu was a traditional culture of sports of Tamil Nadu. In the year 2014 it was totally banned and abolished by the SC verdict .
This is the most underrated topic of environmental law. In conclusion, animal abuse is such a wrongful act not jus as per law but also for humanity. Animal abuse is cruel which should not be done and truly it's a horrible act of violence which one can commit. If at all anything, we should encourage people to respect this world as well as the animals too. We should save the endangered species of animal. So stop animal cruelty.
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