HARDIK VINODBHAI LAMBARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondents.

(2.) The petitioner has filed this petition 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. BOLERO PICK UP bearing RTO Registration No. GJ-23-X-8021 in connection with the FIR being CR.No. 11192008220062 OF 2022 registered with Bavla Police Station, District Ahmedabad Rural for the offence punishable under Ss. 5(1)(1A)(d), 6(A), 8(2) of the Animal Protection Act read with Ss. 11(1)(d) , 11(1)(e) , 11(1)(f) of the Prevention of Cruelty to Animals Act and Sec. 114 of the Indian Penal Code.

(3.) Heard learned advocates for the parties