ATMARAM TUKARAM MAKASRE 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. Bolero Pick up bearing RTO Registration No.MH-15-EG-5117 in connection with the FIR being CR.No.11822003201133 of 2020 registered with Vansda Police Station, District- Navsari for the offence punishable under Ss. 11(1)(d), 11(1)(e) of the Prevention of Cruelty to Animals Act, 1960, Ss. 6(A)(1), 6(A)(4), 8(4) of the Gujarat Animal Preservation (Amendment) Act, 2011 and Sec. 192 of the Motor Vehicles Act

(3.) Heard learned advocates for the parties