JUDGEMENT
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(1.)Rule. Learned APP waives Rule for the Respondent State. The petitioner has preferred this petition, seeking to invoke
extraordinary jurisdiction of this Court under Article 226 and
supervisory jurisdiction under Article 227 of the Constitution of India
for the release of the muddamal vehicle i.e. Indo Farm Tractor
bearing Registration No.GJ-11-BH-4090 along with trolley
bearing No.Gj-11-TT-7508.
(2.)It is the case of the petitioner that on registration of the FIR being C.R. No.11203038210389 of 2021 registered with Manavadar Police
Station, Junagadh, for the offences under Ss. 379 and 114 of
the Indian Penal Code and Ss. 4(1) and 4(1)(A) of the Mines
and Mineral (Development and Regulation) Act , 1957 and Sec. 3
and 21 of the Gujarat Minerals (Prevention of Illegal Mining
Transportation and Storage) Rules, 2017, the vehicle of the
petitioner has been seized as muddamal in connection with the
aforesaid offence.
(3.)Learned advocate for the petitioner has urged that this Court has wide powers, while exercising such powers under Article 226 of the
Constitution. It can also take into account the ratio laid down in the
case of ' Sunderbhai Ambalal Desai vs. State of Gujarat ',
reported in AIR 2003 SC 638, wherein, the Apex Court lamented
the scenario of number of vehicles having been kept unattended
and becoming junk within the police station premises.
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