SHANKARBHAI CHITABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973.

(2.) This application is preferred seeking release of muddamal being car-vehicle No.GJ-06-EH-9899 in connection with complaint being III-CR (Prohibition) No.129 of 2019 registered with Garbada Police Station, Dahod.

(3.) It is the case of the petitioner that he is the owner of the aforesaid vehicle. He is, therefore, before this Court.