BAHADURSINGH BHAVANSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Thakor, learned advocate for the applicant and Ms.MaHeard Mr.Thakor, learned advocate for the applicant and Ms.Maithili Mehta, learned APP for the respondents through Video Conferencing.

(2.) RULE. Ms.Mehta, learned APP waives service of notice of rule on behalf of the respondents. With the consent of learned adocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed under Articles 226 of the Constitution of India and under Section 482 of the Criminal Procedure Code for releasing the vehicle i.e. Maruti Suzuki Swift bearing Registration No.RJ-38-CA- 1385.