LALJIBHAI BODHABHAI TOTA 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 Sec. 451 of the Code of Criminal Procedure to release the muddamal vehicle Tractor bearing Registration No.GJ-04-CA-0392 along with Trolley bearing Registration No.GJ-04-AT-6284 in connection with the FIR being C.R. No.1119305210107 of 2021 registered with Liliya Police Station, District Amreli for the offences punishable under Sec. 379 of the Indian Penal Code and under Ss. 3 and 12 of the Gujarat Minerals (Prevention of Illegal Mining Storage and Transportation) Rules, 2017 and under Ss. 4(1)(a) and 21 of the Mines and Minerals (Regulation and Development) Act , 1957.

(2.) Heard learned advocate for the petitioner and Mr. Pranav Trivedi, learned APP for the respondent-State.

(3.) The petitioner has prayed for following main reliefs, which are as under: