VINODBHAI DALPATBHAI CHAUHAN 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. Maruti Omni Van bearing RTO Registration No.GJ-23-M-1075 in connection with FIR being C.R. NO.11207076210571 of 2021 registered with Vejalpur Police Station, District Panchmahal, for the offence punishable under Ss. 5(1)(A), 6A(1), 6(3), 8(2) and 10 of the Animal Preservation Act read with sec. 119 of the Gujarat Police Act.

(3.) Heard learned learned advocates for the parties