LAWS(GJH)-2020-9-180

HARIDAS GOVINDBHAI PATEL Vs. STATE OF GUJARAT

Decided On September 08, 2020
Haridas Govindbhai Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr.Dave, learned advocate for the applicant and Ms.Mehta, learned APP for the respondents through Video Conferencing.

(2.) RULE. Ms.Mehta, learned APP waives service of notice of rule on behalf of the respondents. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The applicant has preferred this petition seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973 for the release of the muddamal vehicle Mahindra Bolero Car bearing Registration No. GJ-17-UU-0057 seized in connection with FIR bearing No. II C.R. No.31/2018 registered with Rajgadh Police Station, District: Panchmahal for the offences punishable under Sections 5(d) , 8 , 6(A)(B)(1)(2)(3) , (10), (11), E. L. D of the Gujarat Animal Prevention Act, 2017 and Section 119 of the Gujarat Police Act.