BABUBHAI JATARIYABHAI VASAVA 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. MAHINDRA & MAHINDRA BOLERO PICK UP bearing RTO Registration No.GJ-18-AU-4039 in connection with the FIR being CR.No.II-206 OF 2019 registered with Mangrol Police Station, District- Surat, for the offence punishable under Ss. 5, 8 and 10 of the Gujarat Animal Preservation Act and under Sec. 6(A) of the Gujarat Animal Preservation Amendment Act, 2017.

(3.) Heard learned advocates for the parties