AKBAR PASA BUDHANSABINA 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. Truck bearing RTO Registration No.KA-07-B-0640 in connection with the FIR being CR.No.11214020210181 of 2021 registered with Kamrej Police Station, District-Surat for the offence punishable under Ss. 5, 6, 8 of Mumbai Animal Preservation Act, 1954 and Sec. 5(k), (kh) and 8 of Gujarat Animal Preservation Act, 2017.

(3.) Heard learned learned advocates for the parties