SHAIKH SUMAIYA SAHILBHAI 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 CT 100 MOTORCYCLE bearing RTO Registration No.GJ-20-AJ- 9419 in connection with the FIR being CR.No.11821024210272 registered with Garbada Police Station, District- Dahod for the offence punishable under Ss. 429 of the IPC, under Sec. 5(1) (a), 6(b)(1), 8(2) and 8(4) of Gujarat Animal Preservation Act.

(3.) Heard learned advocates for the parties