REVLABHAI VIRSINGBHAI SANGADA 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 SUPER CARRY bearing RTO Registration No.GJ-20-X-2031 in connection with the FIR being CR.No.11821014220089 of 2022 registered with Dhanpur Police Station, District- Dahod for the offence punishable under Ss. 5(1), 6(A)(1), 8(2), 8(4) and 10 of the Gujarat Animal Preservation Act and Sec. 11(1)(D) of the Prevention of Cruelty to Animal Act, 1960 and under Sec. 429 and 114 of the IPC read with Sec. 119 and 135 of the Gujarat Police Act .

(3.) Heard learned advocates for the parties