RAJA HAKABHAI MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this petition seeking to invoke extra ordinary jurisdiction of this Court under Articles 14, 19 and 226 of the Constitution of India read with Section 451 of the Criminal Procedure Code, 1973 seeking to release the muddamal vehicle Hyundai Getz GVS F/L 1.175, four wheeler car bearing RTO registration No. GJ-05-CF-7211 in connection with the FIR being CR. No. 11203005200592 of 2020 registered before the Mangrol Marine Police Station, Dist. Junagadh for the offence punishable under Sections 65(E) and 81 of the Gujarat Prohibition Act.

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

(3.) It is the case of the petitioner that he is the owner of the muddamal car in question. It is further the case of the petitioner that if the muddamal vehicle would lie at the Police Station for more time, there will be physical damage to it and therefore, interference of this Hon'ble Court is required in the interest of justice.