BARIA ROHITBHAI ARJUNBHAI 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. MAHINDRA & MAHINDRA LIMITED, Mahindra GENIO SC2 WD BS4 TRUCK bearing RTO Registration No.GJ01CY4365 in connection with the FIR being CR.No.11207055220063 of 2022 registered with Rajgadh Police Station, District- Panchmahal for the offence punishable under Ss. 6A(4), 8(2) of Gujarat Animal Preservation Act, 2017 and under Sec. 279 , 337 , 429 , 114 of the Indian Penal Code.

(3.) Heard learned advocates for the parties