IMRAN GULAMMOHAMMAD SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Razin Zeena, learned advocate for the applicant and Ms.Maithili Mehta, learned APP for the respondent - State through Video Conferencing. At the outset, learned advocate for the applicant submits that due to typographical error, number of the vehicle is wrongly mentioned as GJ-27 XX-7458 in the petition and prayer clause and it should be GJ-27 X-7458. He, therefore, seeks permission to correct the same. Permission, as prayed for, is granted. Amendment be carried out accordingly. Learned advocate is directed to place copy of amended petition on record.

(2.) The present application has been filed under Article 226 of the Constitution of India and under Section 482 of the Criminal Procedure Code with a prayer to release muddamal vehicle i.e. Mahindra and Mahindra Limited, Bolero Pick Up FB 1.5 T BSIV PS bearing registration No.GJ-27 X-7458 which is seized in connection with II- C.R.No.11191009200062 of 2020 registered with Dariyapur Police Station, Ahmedabad.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Bolero Pick Up FB 1.5 T BSIV PS bearing registration No.GJ-27 X- 7458, which came to be seized by the police authority. It is also averred by the applicant that the vehicle is kept in an open place and its condition will deteriorate day by day, and, therefore, considering the provisions of the law and other decisions of this Court, the application may be allowed.