BHAVARSINGH LALSINGH SISODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Vishal Anandjiwala, learned advocate for the applicant and Ms. Maithili Mehta, 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.) Learned APP submits that she has already sent Report received from the concerned Police Authority wherein it is mentioned that it is verified from the concerned RTO that the vehicle belongs to the present applicant.