ARJANBHAI RAMESHBHAI VANZARA 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 i.e. JCB Machine bearing RTO Registration No. GJ-35-S-0935 in connection with the FIR being CR. No. 11187006220503 of 2022 registered with Lunavada Police Station, District- Mahisagar for the offence punishable under Ss. 186 , 506 (2) and 114 of Indian Penal Code , 1860 and under Ss. 3 and 21 of the Gujarat Mineral (Prevention of Illegal Mining Storage and Transportation) Rules, 2017.

(3.) Heard learned learned advocates for the parties