GAUSWAMI ASHOKPURI CHANDANPURI 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. EICHER TRUCK bearing RTO Registration No.GJ-05-BT-5784 in connection with the FIR being CR.No.11206062210534 of 2021 registered with Satlasana Police Station, District- Mahesana, for the offence punishable under Ss. 11(1)(D) , 11(1)(F) , 11(1)(H) , 11(1) (i) of the Animal Cruelty Act as well as under Sec. 6-A , 8(4) of the animal Preservation Act Ss. 125(e) of the Central Motor Vehicle Rules, 1989.

(3.) Heard learned advocates for the parties