KINJALBEN RAHULBHAI UKANI 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 Tata Hitachi Model No. EX-200, Invoice No. 200150781 in connection with the FIR being I-CR. No. 78 of 2018 registered with Songadh Police Station District- Tapi for the offences punishable under Sections 379, 120(B) of the Indian Penal Code and Sections 21(1) of the Mines and Minerals (Development and Regulation) Act, 1957 and Rule 21(2) of the Gujarat Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules 2017.

(2.) Heard learned advocate Mr. Hiren Modi for the petitioner and Mr. Hardik Soni, learned APP for the respondent State through video conference.

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