(1.) Heard learned advocate Mr.Nirav Sanghavi for the petitioner and learned Additional Public Prosecutor Ms.Jirga Jhaveri for the respondent - State through video conference.
(2.) Rule. Learned Additional Public Prosecutor Ms. Jhaveri waives service of rule on behalf of respondent - State. With the consent of parties, the matter is taken up for final disposal today itself.
(3.) By way of the present petition, the petitioner has challenged the order dated 13th January, 2020 passed by learned Judicial Magistrate First Class, Kotdasangani in Muddamal Application No. 80/2019 below Exh.3. and has prayed for release of Muddamal vehicle i.e. Hero Splendor+ motorcycle having registration no. GJ-?03-?LF-? 1285 (hereinafter referred to as "Muddmal Vehicle").