VANJARA RANCHHODBHAI AKHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Erinpuria, 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 and 227 of the Constitution of India and under the provisions of Criminal Procedure Code with a prayer to release six wheeler goods carrier of TATA Company bearing RTO registration No.GJ-23 X-2500 which is seized in respect of Prohibition I-C.R.No.11215003200456 of 2020 at Anklav Police Station, Anand.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. six wheeler goods carrier of TATA Company bearing RTO registration No.GJ-23 X-2500, 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.