KHATIK MUKESH KUMAR RAMESHWARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP Mr.J.K. Shah waives service of Rule for and on behalf of the respondent-State.

(2.) The present petition under Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code is filed for the purpose of seeking release of muddamal vehicle being Hundai Motors India Ltd., Verna Car, Chasis No.MALW41VL B/012536, Engine No.D 4FBV947782 bearing Registration No.GJ-01-KJ-5929, in connection with FIR bearing Prohibition Crime No.5215 of 2019 registered with Vatva Police Station, Ahmedabad for offences punishable under Sections 66B, 165(A)(E), 81, 116(B) and 98(2)of the Gujarat Prohibition Act.

(3.) The case of the petitioner is that the petitioner is the owner of the vehicle, i.e. Hundai Motors India Ltd., Verna Car, Chasis No.MALW41VL B/012536, Engine No.D 4FBV947782 bearing Registration No.GJ-01-KJ-5929, which has been detained by the investigating officer in connection with the offence being Prohibition Crime No.5215 of 2019 registered with Vatva Police Station, Ahmedabad for offences punishable under Sections 66B, 165(A)(E), 81, 116(B) and 98(2)of the Gujarat Prohibition Act.