SHRAVANBHAI MULAJI VANJARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this application seeking to invoke extra ordinary jurisdiction to this Court under Articles 226 and 227 of the Constitution of India, mainly supervisory jurisdiction so also inherent powers under Section 482 of the Code of Criminal Procedure to release the muddamal vehicle- Honda Activa 3G bearing RTO registration No. GJ-09-CR-1289 in connection with the FIR being CR NO.III-255/2017 registered with Idar Police Station, District - Sabarkantha for the offence punishable under Sections 65(E), 66(1)B,116-B, 98(2), 81 and 83 of the Gujarat Prohibition Act.

(2.) Heard learned advocate Mr. Kishan Prajapati for the petitioner and learned APP Ms. Nisha Thakore on behalf of the Respondent State of Gujarat through video conference.

(3.) It is the case of the petitioner that the petitioner is the owner of Honda Activa 3G bearing RTO registration No. GJ-09- CR-1289. It is submitted that by virtue of provisions of Section 98 of the Prohibition Act, there is clear embargo for handing over the custody of the vehicle used in the offence pending the trial and if the vehicle is lying at the Police Station for more time, there will be physical damage to it, therefore interference of this Hon'ble Court is required and therefore, this Court may be pleased to allow this application in the interest of justice.