LAWS(GJH)-2020-6-282

RAMESHBHAI VICHHIYABHAI AMALIYAR Vs. STATE OF GUJARAT

Decided On June 12, 2020
Rameshbhai Vichhiyabhai Amaliyar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of rule on behalf of the respondent-State.

(2.) In this petition the petitioner has made following substantive prayers:

(3.) It is the case of the petitioner that he is the owner of the vehicle. That the allegation against the petitioner is that he has in his tempo transported six bullocks. That the said tempo was intercepted by the police and the Police has noticed that the bullocks were being transported in a tempo in a most cruel manner, and there was no grass and water in the tempo, so the Police has attached the said tempo.