SHAILESHBHAI BHAGHWANBHAI NAGHERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(2.) 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 Sec. 482 of the Code of Criminal Procedure to release the muddamal vehicle bearing RTO Registration No. GJ-11-Z- 9969 in connection with the FIR being CR. No.11186006210435 of 2021 registered with Sutrapada Rural Police Station, District- Gir- Somnath for the offence punishable under Ss. 379 & 114 of the Indian Penal Code and under Sec. 21 & 4(1) of the Mines and Minerals (Regulation and Development) Act and under Ss. 3 and 21 of Gujarat Mineral (Prevention of Illegal Mining Storage and Transportation) Rules, 2016.

(3.) Heard learned advocates for the parties.