PIYUSHBHAI KISHORBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) What is challenged in the present writ petition under under Sec. 397 read with Sec. 401 of Criminal Procedure Code is the order dtd. 11/12/2020 passed by learned Additional Chief Judicial Magistrate, Bodeli in Muddamal Application No. 50 of 2020 rejected the prayer of handing over the muddamal vehicle having its registration No. GJ-19-X-1978 in connection with the FIR being I-C.R. No. 59 of 2018 registered with Bodeli Police Station, Chhotaudipur for the offence under the provisions of the Gujarat Mineral (Prevention of Illegal Mining Storage and Transportation )Rules, 2017 as well as other provisions of IPC . Being aggrieved by the same, applicant has preferred the present Criminal Revision Application.

(3.) Heard learned advocate for the applicant and learned APP for the respondent-State.