ABHESINH KASNABHAI PARMAR 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. Force Cruzer Car bearing RTO Registration No.GJ-20-J-2473 in connection with the FIR being CR.No.1182100210294 registered with Dahod Rural Police Station, District- Dahod for the offence punishable under Ss. 379 of the the Indian Penal Code.

(3.) Heard learned advocates for the parties.