RAJENDRABHAI KANUBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Additional Public Prosecutor waives service on behalf of the respondent State.

(2.) By way of this petition, the petitioner has prayed to quash and set aside the order dated 28.01.2020 passed by the learned Additional Chief Judicial Magistrate, Halol, District: Panchmahal as well as order dated 20.02.2020 passed by the learned 6th Additional Sessions Judge, Halol, Panchmahal in Criminal Revision Application No.4 of 2020 and to issue direction for the release of the car New Swift VDI bearing registration No. GJ-06- JE-6109.

(3.) Mr. Y.J. Patel, learned advocate for the applicant, referring to the facts of the FIR, submitted that the applicant's vehicle is Swift Car, bearing registration No.GJ-06-JE-6109 and as per the FIR, there is no any illicit liquor or any criminal prohibited article in the vehicle and thus, the said vehicle would not be affected by notification of the Government. Mr. Patel, further submitted that another vehicle being Maruti Suzuki IND. Ltd., Maruti S- Cross Sigma, bearing registration No. GJ-01-RV-4244, which was seized in connection with the same criminal complaint, being C.R. No. III - 394 of 2019 registered with Halol Police Station, District : Panchmahal, has been released vide order dated 13.07.2020 passed in Special Criminal Application No.2721 of 2020.