(1.) Heard Mr.Mehta, learned advocate for the applicant and Ms.Maithili Mehta, learned APP for the respondent - State through Video Conferencing.
(2.) The present application has been filed under Article 226 of the Constitution of India and under Section 482 of the Criminal Procedure Code with a prayer to release vehicle bearing registration No.GJ ?21 AA ?6840 which is seized in respect of FIR being C.R.No.III ?1006 of 2019 registered with Pardi Police Station.
(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Maruti Swift Car bearing registration No.GJ ?21 AA ?6840, which came to be seized by the police authority. It is also averred by the applicant that the vehicle is lying in an open place and its condition is deteriorating day by day, therefore, considering the provisions of the Prohibition Act and other decisions of this Court, the application may be allowed.