BHUPATBHAI POPATBHAI LUHAR (GADLIYA) 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 Commander Jeep bearing RTO Registration No.GJ-11-E- 9666 in connection with the FIR being CR.No. 11195035230025 of 2023 registered with Palanpur Taluka Police Station, District- Banaskantha for the offence punishable under Ss. 11(1)(d), 11(1)(e), 11(1)(k) of the Prevention of Cruelty to Animals Act, 1960 and under Sec. 5, 6 and 8(1) of the Gujarat Animal Preservation Act, 2017 and under sec. 429 of the IPC. 6, 8 of Mumbai Animal Preservation Act, 1954 and Sec. 5(k), (kh) and 8 of Gujarat Animal Preservation Act, 2017.

(3.) Heard learned advocates for the parties