RAJESHBHAI SADEVANBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Dave, learned advocate for the applicant and Ms.Thakkar, learned APP for the respondent - State through Video Conferencing. Rule. Learned APP waives service of Rule on behalf of the respondent-State. With the consent of the parties, the matter is taken up for final hearing today.

(2.) Draft amendment is allowed. Amendment be carried out accordingly. The present application has been filed under Articles 226 and 227 of the Constitution of India and under the provisions of the Criminal Procedure Code with a prayer to issue direction for release of muddamal vehicle i.e. Maruti Suzuki SX4 Car bearing registration No.GJ-18 AM- 9351, which is seized by police in connection with C.R.No.11207079200246 of 2020 registered with Halol Rural Police Station, District-Panchmahal.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Maruti Suzuki SX4 Car bearing registration No.GJ-18 AM-9351, which came to be seized by the police authority. It is also averred by the applicant that he is not the accused in the offence and, therefore, considering the provisions of the Prohibition Act and other decisions of this Court, the application may be allowed.