GOSAI SHANKARGIRI RUGNATHGIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP submits that she is appearing for all the respondents. Heard Mr.Patel, learned advocate for the applicant and Ms.Mehta, learned APP for the respondents through Video Conferencing.

(2.) The present application has been filed under Article 226 of the Constitution of India and under Section 482 of the Criminal Procedure Code for the following reliefs.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Tractor bearing Registration No.GJ-17-D-2890 which came to be seized by the police authority. It is also averred by the applicant that he is not the accused in the offence and, therefore, considering the provisions of the Indian Forest Act and other decisions of this Court, the application may be allowed.