GHANCHI HUSENBHAI KALUBHAI 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 Bolero Maxi Truck Plus bearing RTO Registration No.GJ-06 AT-9319 in connection with the FIR being CR. No. 11821005220325 of 2022 registered with Devgadhbaria Police Station, District - Dahod for the offence punishable under Ss. 11(1)(a), 11(1)(d) and 11(1)(f) of the Preservation of Cruelty To Animals Act, 1960 and 5(1)(1A), 6A(1), 8(4) of the Gujarat Animal Preservation Act and u/s. 429, 114 of Indian Penal Code, as well as, under Ss. 119 and 135 of the Gujarat Police Act.

(3.) Heard learned advocates for the parties