BABUBHAI CHHAGANBHAI DAFADA 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- Mahindra and Mahindra Tractor bearing RTO Temporary Registration No. GJ-14-TC-06 (Chassis No. MBNAAADBPKRB00536 and Engine No. RKB2PBN3885) in connection with the FIR being CR. No. 11193004201065 of 2020 registered with Amreli (Rural) Police Station District- Amreli for the offences punishable under Sections 379 and 114 of the Indian Penal Code and under Section 21 of the Mines and Minerals (Development and Regulation) Act.

(2.) Heard learned advocate Mr. Armankhan Ghasura for the petitioner and Ms. Maithili Mehta, learned APP for the respondent State through video conference.

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