Citation : 2023 Latest Caselaw 2168 Guj
Judgement Date : 9 March, 2023
R/SCR.A/8503/2022 ORDER DATED: 09/03/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 8503 of 2022
==========================================================
VINODBHAI DALPATBHAI CHAUHAN
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR. ALTAF Y CHARKHA(7271) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR J. K. SHAH, APP for the Respondent(s) No. 1
==========================================================
CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE
Date : 09/03/2023
ORAL ORDER
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 Section 482 of the Code of Criminal Procedure
to release the muddamal vehicle i.e. Maruti Omni
Van bearing RTO Registration No.GJ-23-M-1075 in
connection with FIR being C.R. NO.11207076210571
of 2021 registered with Vejalpur Police Station,
District Panchmahal, for the offence punishable
under Sections 5(1)(A), 6A(1), 6(3), 8(2) and 10 of
R/SCR.A/8503/2022 ORDER DATED: 09/03/2023
the Animal Preservation Act read with section 119
of the Gujarat Police Act.
3. Heard learned learned advocates for the
parties
4. Learned advocate for the petitioner has
submitted that the muddamal vehicle has been
detained by the investigating officer and that if
the interim custody of the vehicle is not given,
serious prejudice would be caused to the petitioner
as the muddamal vehicle would get substantially
damaged by the time trial gets concluded and
probably by that time the value of the muddamal
vehicle may also become 'Nil' as the vehicle is
lying under the open sky in different climatic
conditions. It was further submitted that this
Court has ordered release of muddamal vehicles. It
was accordingly urged that this Court may direct
release of the muddamal vehicle in exercise of the
extraordinary jurisdiction under Article 226 of the
Constitution of India on suitable terms and
R/SCR.A/8503/2022 ORDER DATED: 09/03/2023
conditions.
5. It is also contended that as per various
judgments of this Court and Hon'ble Apex Court in
case of Sundarbhai Ambalal Desai vs. State of
Gujarat reported in AIR 2003 SC 638 and in case of
Smt. Basava Kom Dyaman Gauda Patil Vs. State of
Mysore reported in (1977) 4 SCC 358, wherein the
captioned mudamal has been released.
6. Per contra, learned APP has heavily opposed
and placed reliance upon the judgment dated
18.12.2017 passed by Co-ordinate Bench of this
Court in case of Jhala Ghanshyamsingh Mobatsingh
vs. State of Gujarat in Special Criminal
Application No. 9745 of 2017. Learned APP further
contended that the order passed by the learned
trial Court is just and proper.
7. Having heard the arguments advanced by both
the sides, while determining the other issues
raised by the learned APP with reference to Mines
Act and also with reference to judgments of this
R/SCR.A/8503/2022 ORDER DATED: 09/03/2023
Court and judgment dated 18.12.2017 in case of
Jhala Ghanshyamsingh Mobatsingh vs. State of
Gujarat and other provisions of the said Act and
referring to that and the issues to be determined
in future in appropriate proceedings being
contentious issue, this Court is not inclined to
enter into that arena in the present matter and
instead exercised powers vested under Articles 226
and 227 of the Constitution of India.
8. This Court has also assistance of judgments
and orders passed by the Co-ordinate Bench of this
Court, which are as under:
(a) In case of Vipul Roshan Kumar Shah vs.
State of Gujarat order dated 15.06.2020
passed in Special Criminal Application No.
6957 of 2019.
(b) In case of Saramanbhai Devsibhai Barad
vs. State of Gujarat order dated 10.06.2020
passed in Special Criminal Application No.
8601 of 2019.
R/SCR.A/8503/2022 ORDER DATED: 09/03/2023
(c) In case of Mahesh Mansukhbhai Dholaria
vs. State of Gujarat order dated 19.08.2019
passed in Special Criminal Application No.
7806 of 2019.
(d) In case of Anirrudhsinh Pravinsinh Jadeja
vs. State of Gujarat order dated 10.08.2018
passed in Special Criminal Application No.
6039 of 2018.
(e) In case of Dilipbhai Ramanbhai Chaudhari
(Legal Heirs of Late Ramanbhai Chaudhari) vs.
State of Gujarat order dated 14.08.2020
passed in Special Criminal Application No.
3387 of 2020.
(f) In case of Smitaben Kalpeshbhai Chaudhary
vs. State of Gujarat order dated 20.07.2020
passed in Special Criminal Application No.
2851 of 2020.
(g) In case of Jignasha Kalpeshbhai Prajapati
thro POA Kalpeshbhai Bhagwanbhai Prajapati
vs. State of Gujarat order dated20.07.2020
passed in Special Criminal Application No.
R/SCR.A/8503/2022 ORDER DATED: 09/03/2023
2896 of 2020.
(h) In case of Devabhai Ranchhodbhai Ahir vs.
State of Gujarat order dated 20.07.2020
passed in Special Criminal Application No.
2853 of 2020.
(i) In case of Vipul Roshan Kumar Shah vs.
State of Gujarat order dated 15.06.2020
passed in Special Criminal Application No.
6957 of 2019.
(j) In case of Vipul Roshan Kumar Shah vs.
State of Gujarat order dated 22.07.2020
passed in Special Criminal Application No.
7143 of 2019
9. This Court notices that the said muddmal
vehicle was meant for transfer of material from
legal mines and further this offence was not as per
instructions of present petitioner to the driver,
considering the decision of Sunderbhai Ambalal
Desai Vs. State of Gujarat (Supra), wherein Hon'ble
Apex Court lamented scenario that vehicle having
R/SCR.A/8503/2022 ORDER DATED: 09/03/2023
unattended and becoming junk within the premises of
Police Station, further the captioned muddamal
vehicle was used by employee of the petitioner and
petitioner is suffering from many months,
therefore, bearing in mind all such facts and
circumstances, the petitioner has to be given back
his muddamal vehicle with few conditions.
10. Resultantly, this petition is allowed. The
authority concerned is directed to release the
vehicle of petitioner, Maruti Omni Van bearing RTO
Registration No.GJ-23-M-1075 in the terms and
conditions that the petitioner:
1. shall furnish a solvent surety of the amount equivalent to the value of the vehicle in question as per the value disclosed in the seizure memo or panchnama.
2. Shall file an undertaking before the trial Court that prior to alienation or transfer in any mode or manner, prior permission of the concerned Court shall be taken till conclusion of the trial,
R/SCR.A/8503/2022 ORDER DATED: 09/03/2023
3. Shall also file an undertaking to produce the vehicle as an when directed by the trial Court
4. If the I.O. finds use of vehicle in such anti-social, illegal activity by the present petitioner then this order shall stand cancel and the vehicle will be seized.
5. The trial Court shall verify the ownership of the vehicle before releasing the same.
11. Before handing over the possession of the
vehicle to the petitioner, necessary photographs
shall be taken and a detailed Panchnama in that
regard, if not already drawn, shall also be drawn
for the purpose of trial.
12. If, the I.O. finds it necessary, Videography
of the vehicle also shall be done. Expenses towards
the photographs and the videography shall be BORNE
by the petitioner. Rule is made absolute. Direct
Service is permitted.
(SAMIR J. DAVE,J) MEHUL B. TUVAR
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!