BHUMIKABEN SHRENIKKUMAR SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kumar Trivedi, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent - State through Video Conferencing.

(2.) RULE. Ms. Moxa Thakkar, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed under Articles 226 and 227 of the Constitution of India and under provisions of the Criminal Procedure Code with a prayer to direct the concerned authority to release the Muddamal vehicle being Hyundai Santro Car having Registration Number GJ ?06 ?DB ?8347, which is seized in connection with the FIR being Prohibition C.R. No. III ? 258 of 2019 registered with 'A' Divsion Himmatnagar Police Station, Dist. Sabarkantha.