BHARATBHAI LAKHABHAI KHAVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Kruti M. Shah, learned advocate for the applicant and learned APP Mr. Soaham Joshi for the respondent No.1-State.

(2.) By way of the present application the applicant herein has prayed for the following reliefs:

(3.) Briefly stated, it is the case of the applicant herein that on 16/3/2016 at about 5:40 a.m., the complainant alongwith Investigating team was going for checking near Gauraiya Village, Sukhbadar River, as per the complaint received by the Vigilance Commissioner, and, at that time, near Amrapur Village, the driver of the Dumper No. GJ-24-V-8844 was found transporting 10 metric ton simple sand without any royalty pass and therefore the vehicle was seized and kept at Vinchhiya Police Station. It was further stated that Rs.25,000.00 to be recovered as penalty. The aforesaid complaint is duly produced at Annexure "A".