IQBALBHAI BABUBHAI KABARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Art. 226 and supervisory jurisdiction under Art. 227 of the Constitution of India so also inherent powers of this Court under section 482 of the Code of Criminal Procedure, 1973.

(2.) This application is preferred seeking release of eight buffaloes and eight calves.

(3.) It is the case of the petitioner that he is the owner of the aforesaid muddamal cattle. He had preferred an application being Muddamal Application No. 27 of 2018 for the release of the same, which came to be rejected by the learned JMFC, Songadh, vide order dated 27.07.2018. He also had preferred revision, which too came to be rejected by the learned Principal District and Sessions Judge, Tapi at Vyara, vide order dated 09.10.2018 passed in Criminal Revision Application No.40/2018.