VIJESINH SOMABHAI BARAIYA 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 Suzuki Eeco Car bearing RTO Registration No.GJ-07-DB-2665 in connection with the FIR being CR.No.11191007211875 of 2021 registered with Bapunagar Police Station, District- Ahmedabad for the offence punishable under Ss. 5, 6(b)(2), 6(b)(8) of Gujarat Animal Preservation Act and Ss. 429 and 114 of the IPC and under Sec. 392 of the Gujarat Provincial Municipal Corporation Act.

(3.) Heard learned advocates for the parties