MAHENDRAKUMAR GOPALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Mehta, learned advocate for the applicant and Ms.Mehta, learned APP for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Mehta, learned APP waives service of notice of rule on behalf of the respondents. With the consent of learned advocates for both the sides, the rule is fixed forthwith.

(3.) The present application has been filed under Article 226 of the Constitution of India for quashing and setting aside the order dated 28.08.2020 passed by the learned Sessions Judge, Gandhinagar and confirmed the order dated 19.08.2020 passed by the learned 3 rd Additional Judicial Magistrate, First Class, Gandhinagar and releasing the vehicle, which is seized by the concerned Police Station.