RANJITBHAI ISHVARBHAI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule of rand on behalf of respondent ?State.

(2.) This application has been preferred seeking release of Muddamal Vehicle i.e Motor Cycle Splendor bearing Registration No.GJ ?38 ?AB ?1757.

(3.) It is the case of the petitioner that he is the owner of the aforesaid vehicle and it is duly registered with the transport department of the Government. He is, therefore, before this Court.