VIRAJSINH GOVINDJI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. Learned advocate for the petitioner to carry out amendment forthwith.

(2.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(3.) 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 for the release of the muddamal vehicle i.e. Swift Dzire bearing Registration No.GJ-02-CL-3440.