PRABHUBHAI BHIMAJIBHAI RAJKOTIYA 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 MOTORS TANKER bearing RTO Registration No.GJ-03-W-9082 in connection with the FIR being CR.No.11189006210706 of 2021 registered with Tankara Police Station, District- Morbi for the offence punishable under Ss. 278 , 284 , 285 , 114 of the IPC and under Sec. 3 and 7 of the Essential Commodities Act.

(3.) Heard learned advocates for the parties