ESTHERBEN NAVNITLAL GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Rashmin Makwana, learned advocate for the applicant and Ms.Moxa Thakkar, learned APP for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Mehta, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed under Articles 226 and/ or 227 of the Constitution of India and under Sections 451 read with 482 of the Criminal Procedure Code, 1973 r/w. Section 98 of Prohibition (Amendment Ordinance for release of mudddamal vehicle, for the following reliefs.