SURESHBHAI MASABHAI KOTAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On the facts and in the circumstances of the case and with the consent of the learned advocates for the respective parties, the petition is taken up for final disposal.

(2.) Rule. Ms. Nisha Thakor, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent State.

(3.) By this petition, under Articles 226 and 227 of the Constitution of India, the petitioner prays for quashing and setting aside the order dated 29.2.2020 passed by the learned Judicial Magistrate (First Class), Jesar as well as the order dated 13.3.2020 passed by the learned 6th Additional Sessions Judge, Bhavnagar in Criminal Revision Application No.21 of 2020. Further, it has been urged that the custody of Luxury Bus bearing Registration No.GJ-14-X-8811 (hereinafter referred to as the 'vehicle in question') be handed over to the petitioner, pending trial.