MAHESHBHAI DAYASHANKAR TERAIYA 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 Goods Carrier bearing RTO Registration No. GJ-16-X-6937 in connection with the FIR being CR. No. 11193004201004 of 2020 registered with Amreli Rural Police Station, District- Amreli for the offences punishable under Sections 186, 379 and 114 of the Indian Penal Code and Sections 3, 21 of the Mines and Minerals (Development and Regulation) Act.

(2.) Heard learned advocate Mr. Siddharth Kheskani for the petitioner and Ms. Shruti Pathak learned APP for the respondent State through video conference.

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