VINAYSINH ISHVARSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner has made following substantive reliefs:

(2.) As per the averments made in this petition, the vehicle being Maruti Suzuki India Ltd., ECO 5 Seater bearing registration No.GJ-01-RB-4793 came to be seized by the Police in connection with FIR being C.R. No.III-250 of 2017 registered with Detroj police station, District Ahmedabad for offences punishable under Sections 65(a), 65(e), 116(b) and 98(2) 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.