MAKAWANA KHEMABHAI KALABHAI 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 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. SML ISUZU TRUCK bearing RTO Registration No.GJ-27-T-3800 in connection with the FIR being CR.No. 11191048220558 registered with Sarkhej Police Station, District- Ahmedabad for the offence punishable under Ss. 3 and 7 of the Essential Commodities Act, 1955 and under Sec. 409 , 120(b) , 467 , 468 , 471 of the IPC.

(3.) Heard learned advocates for the parties