RANJITBHAI DEVAYATBHAI MALA 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-Truck bearing RTO Registration No. GJ-33-T-6597 in connection with the FIR being CR. No. 11193008200640 of 2020 registered with Babra Police Station District- Amreli for the offences punishable under Sections 379 and 114 of the Indian Penal Code and Section 21 of the Mines and Minerals (Development and Regulation) Act, 1957 and under Section 181 of the Motor Vehicles Act.

(2.) Heard learned advocate Ms. Kruti M. Shah for the petitioner and Mr. Manan Mehta learned APP for the respondent State through video conference.

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