EJAJBHAI ALLARAKHABHAI KURESHI 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. Bajaj Auto Ltd Re Compact KS CNG EGREEN ARPASS A. Rickshaw (Pass) bearing RTO Registration No.GJ-07- AT-8600 in connection with the FIR being CR.No.11215001210187 of 2021 registered with Anand Rural Police Station, District- Anand for the offence punishable under Ss. 5(1)(a), 6 k (1)(3)(4), 8(4), 10, of the the Gujarat Animal Prevention (Amendment) Act and Sec. 3, 11(1)(a), 11(1)(d), 11(1)(e), 11(1)(f), 11(1)(h) of the Prevention of Cruelty to Animals Act .

(3.) Heard learned advocates for the parties.