SANJAYKUMAR MAVJIBHAI VAGHASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973.

(2.) This application is preferred seeking release of muddamal being luxury bus bearing registration No.GJ-05-AV-7395, Chasis No.MB1PBEHC5CEYH4439 and Engine No.CAEZ404171 in connection with complaint being III-CR (Prohibition) No.157 of 2019 registered with Vartej Police Station, Bhavnagar.

(3.) It is the case of the petitioner that he is the owner of the aforesaid vehicle. He is, therefore, before this Court.