BHIMABHAI SARABHAI BHUVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule on behalf of respondent-State. With the consent of learned advocates on both the sides, the matter is taken up for final hearing today.

(2.) By way of this petition, the petitioner has prayed to quash and set aside the order dtd. 4/4/2022 passed by the learned Principal Civil Judge & Judicial Magistrate First Class, Babra and to order release of the vehicle bearing registration No.GJ-04-Y- 7481 in favour of the petitioner.

(3.) Learned advocate for the petitioner submits that the FIR against the petitioner is registered under Ss. 379 and 114 of the Indian Penal Code and under Sec. 21 of the Mines and Minerals (Development and Regulation) Act .