LALITBHAI JERAMBHAI KANBHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this petition seeking to invoke inherent jurisdiction vested under Articles 226 and 227 of the Constitution of India and read with Section 482 of the Code of Criminal Procedure to release the muddamal vehicle-Tractor bearing RTO registration No. GJ- 14-AK-2273 in connection with the FIR being CR. No. - 11193004200623 of 2020 before the Amreli (Rural) Police Station, District- Amreli for the offences punishable under Section 379 of the Indian Penal Code and under Section 21 of Mines and Minerals (Development and Regulation) Act.

(2.) Heard learned advocate Mr. Javed Qureshi for the petitioner and Mr. H. K. Patel, learned APP for the respondent State through video conference.

(3.) The petitioner has prayed for following reliefs, which are as under: