AJAYGIRI POPATGIRI GOSWAMI 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 seeking 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. Chhota Hathi bearing RTO Registration No.GJ-04-W- 3705 in connection with the FIR being C.R.No. 11215029210286 of 2021 registered with TARAPUR Police Station, District- Anand for the offence punishable under Ss. 117 OF THE Motor Vehicle Act and under Sec. 3, 11(1)(d), 11(1)(e), 11(1) (f) of the Prevention of Cruelty to animals Act and under Sec. 5(1), 6(a)(1), 8 of the Gujarat Prevention Act.

(3.) Heard learned learned advocates for the parties