MANGILAL JAGRAMJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT petition has been preferred by the petitioner - original accused for appropriate order quashing and setting aside the impugned orders dtd.18/10/2006 passed by the learned Additional Sessions Judge, FTC No.4, Jamnagar in Criminal Revision Application No.103 of 2006 as well as the order passed by the learned trial court below the application under sec.451 of the Code of Criminal Procedure, by which the custody of the vehicle in question, to the petitioner, has been denied.

(2.) TODAY, when the present petition is taken up for final hearing, Mr.Nirav C. Thakkar, learned advocate appearing on behalf of the petitioner has declared that he has no instruction in the matter.