DABHI RASIKBHAI JAYANTILAL 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 MACHINE i.e. Parth Engineering Co. Rajkot 02 Machine bearing Chuna Packaging Machine in connection with the FIR being CR.No.112110152102585 of 2021 registered with Dhangadhra City Police Station, District- Surendranagar for the offence punishable under Ss. 63, 64, 65 of the Copy Right Act.

(3.) Heard learned advocates for the parties