KHALPA MOHSIN NISARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed under Articles 226 and 227 of the Constitution of India read with Section 451 of the Cr.P.C. for the purpose of seeking following reliefs :

(2.) The case of the petitioner is that the petitioner is the registered owner of muddamal vehicle - Mahindra Maxx Pick up Truck which came to be seized in connection with an offence registered on 8.3.2019 being II-CR No.31 of 2019 lodged before Godhra B Division Police Station, Dist.-Panchmahals for the offences punishable under Sections 6(a)(4)(3) and 8(2) of the Gujarat Animal Prevervation Amendment Act, 2017.

(3.) For the purpose of release of vehicle in favour of the petitioner by way of interim custody, an application was submitted before the 3rd Additional Chief Judicial Magistrate, Godhra which came to be rejected on 17.12.2019. Feeling aggrieved by the said decision, the petitioner preferred Criminal Revision Application No.33 of 2019 which too came to be rejected vide order dated 24.1.2020 by the learned 7th Additional District Judge, Panchmahals at Godhara. It is against this orders passed by the courts below, by invoking extraoridnary jurisdiction of this Court, a request is made to release the vehicle in question.