HAMID HAMAD MEV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Mayank Chavda for the petitioner and learned Additional Public Prosecutor Ms.Jirga Jhaveri for the respondent - State through video conference.

(2.) Rule. Learned Additional Public Prosecutor Ms. Jhaveri waives service of rule on behalf of respondent - State. With the consent of parties, the matter is taken up for final disposal today itself.

(3.) By way of the present petition, the petitioner has challenged the order dated 16.03.2020 passed by learned Additional District & Sessions Judge, at Vishavadar in Criminal Revision Application No.08 of 2020 as well as the order dated 09.01.2020 passed by the learned Judicial Magistrate, First Class, at Bhesan, Dist. Junagadh in Muddamal Application at Exh.48 in Criminal Case No.52 of 2019 and has prayed for release of Muddamal vehicle i.e. Tata Truck bearing registration No.HR ?73 ?6745 (hereinafter referred to as "Muddmal Vehicle").