MANISHBHAI KANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this application seeking to invoke extra ordinary jurisdiction to this Court under Articles 226 and 227 of the Constitution of India, mainly supervisory jurisdiction so also inherent powers under Section 482 of the Code of Criminal Procedure to release the muddamal vehicle - Mahindra & Mahindra Ltd. Bolero Maxi Truck Plus(white colour) bearing RTO registration No. GJ-15-YY- 1311 in connection with the FIR being CR. No. III -727 of 2019 before the Navsari Rural Police Station, at Navsari for the offence punishable under Sections 65(A)(E), 81, and 98(2) of the Gujarat Prohibition Act.

(2.) Heard learned advocate for the petitioner and learned APP on behalf of the Respondent State of Gujarat through video conference.

(3.) It is the case of the petitioner is the owner of vehicle - Mahindra & Mahindra Ltd. Bolero Maxi Truck Plus(white colour) bearing RTO registration No. GJ-15-YY-1311. It is the case of the petitioner that the vehicle lying at the Police Station for more time, otherwise there will be physical damage to it, therefore interference of this Hon'ble Court is required and therefore, this Court may please to allow this application in the interest of justice.