BHURA SHAMJI VAROTRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Vyas, learned advocate for the applicant and Ms.Maithili Mehta, learned APP for the respondent - State through Video Conferencing.

(2.) The present application has been filed under Article 226 of the Constitution of India and under the provisions of Gujarat Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 and under the provisions of Mines and Minerals (Regulation and Development) Act , 1957 and under Section 451 of the Criminal Procedure Code with a prayer to release Dumper/Truck bearing registration No.GJ-? 2 VV-?2110 seized by respondent no.4.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Dumper/Truck bearing registration No.GJ-?2 VV-?2110, which came to be seized by respondent no.4 as it was carrying goods without any pass or permit and an FIR being II-?C.R.No.11205043201764 of 2020 came to be filed with Bhuj City B Division Police Station. bearing registration No.GJ-?2 VV-?2110, which came to be seized by respondent no.4 as it was carrying goods without any pass or permit and an FIR being II-?C.R.No.11205043201764 of 2020 came to be filed with Bhuj City B Division Police Station.