PRAKASHBHAI MAGANBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition under Article 227 of the Constitution of India to get the custody of muddamal vehicle being Bajaj Pulsar 220 Motor Cycle, bearing registration No.GJ--06-MR-1646, which is seized by police in connection with FIR being C.R.No.11197057201437 of 2020 registered with Waghodia Police Station, District Vadodar for offences punishable under sections 65(A), 65(e), 81 and 83 of the Gujarat Prohibition Act.

(2.) As per the averments made in this petition, the vehicle being Bajaj Pulsar 220 Motor Cycle, bearing registration No.GJ--06-MR-1646, came to be seized by the Police in connection with FIR being C.R.No.11197057201437 of 2020 registered with Waghodia Police Station, District Vadodara for offences punishable under sections 65(A), 65(e), 81 and 83 of the Gujarat Prohibition Act.

(3.) Rule returnable forthwith. Learned APP waives service of notice of rule on behalf of the respondent-State. With consent of the learned advocates for the parties, the matter has taken up for final disposal today.