RAFIKBHAI MUNGARBHAI SORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondents.

(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. AUTO RICKSHAW bearing RTO Registration No. GJ-03-BU-8592 in connection with the FIR being CR.No.11208051213758 of 2021 registered with "B" Division Police Station, Rajkot City for the offence punishable under Ss. 295, 429, 114 of the Indian Penal Code; Ss. 6(B), 8 of the Preservation of Animal Act and Sec. 11(1)(1) of the Prevention of Cruelty to Animal Act .

(3.) Heard learned advocates for the parties