DILIPBHAI RAJUBHAI MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Dharmesh Devnani, learned APP waives service of rule for the respondent - State of Gujarat. With consent of the learned advocates for the parties, the matter has taken up for final disposal today.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, direction and / or order for release of said vehicle - Maruti Franty 800 bearing registration No. GJ-07-H-9043, seized as muddamal in respect of FIR being Prohibition C.R.No. 11197006200447 of 2020 registered with Bhadarwa Police Station, Vadodara under sections 65(A), 65(E), 81 and 83 of Prohibition Act and Sections 465, 467, 468, 474, 482, 483 and 120(B) of the Indian Penal Code.

(3.) Heard the learned advocate for the petitioner and Mr.Dharmesh Devnani, learned APP for the respondent- State.