DEVABHAI AAPABHAI TRAMTA 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- Ashok Leyland Truck/Dumper bearing RTO Registration No. GJ-13-X-4141 in connection with the FIR being CR. No. 11193008200605 of 2020 registered with Babra Police Station District- Amreli for the offences punishable under Sections 379 and 114 of the Indian Penal Code and under Rule 21 of the Gujarat Mineral (Prevention of Illegal Mining, Transportation and Storage) Rule, 2017.

(2.) Heard learned advocate Mr. Pawan A Barot for the petitioner and learned APP for the respondent State through video conference.

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