VANRAJBHAI NARANBHAI CHAUHAN 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 Dumper bearing RTO Registration No. GJ-18-X-9518 in connection with the FIR being I-CR. No. 107 of 2019 registered with Amreli-Taluka Police Station, District- Amreli for the offences punishable under Sections 114, 186, 188 and 379 of the Indian Penal Code and under Section 21 of the Mines and Minerals (Regulation and Development) Act and under Rule 3 and 5 of Gujarat Mineral (Prevention of Illegal Mining Storage and Transportation) Rules, 2017.

(2.) Heard learned advocate Ms. Kruti M. Shah 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: