KIRAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner has put forth prayer clauses B, C, D and E as under :-

(3.) The petitioner is the owner of a heavy motor vehicle bearing Registration No.MH-12-RN-6106. The brand name of the vehicle is Eicher. On 21/1/2021, an FIR bearing Crime No.0050/2021 was registered with respondent No.6, Umerga Police Station for offences punishable u/Sec. 188, 272, 273 and 328 of the IPC alongwith Ss. 26(2)(i), 26(2) (iv) and 27(2)(e) of the Food Safety and Drugs Act, 2006. The driver of the vehicle is not the owner It is not the case of the petitioner that the vehicle was stolen or that the driver was unauthorizedly plying the vehicle.