ABBASBHAI HASANBHAI SAMA 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. TATA TRUCK bearing RTO Registration No. GJ-10-TV-5411 in connection with the FIR being CR.No. I-11213042220154 OF 2022 registered with Padhdhari Police Station, Rajkot (Rural) for the offence punishable under Ss. 8(C) , 20(b)(ii) B, 29 of the NDPS Act .

(3.) Heard learned advocates for the parties