SURESHBHAI AMARSINH FULMALI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) On 4.11.2020, this Court had instructed learned APP to get necessary report in writing from the concerned Police Authority regarding discrepancy in number of the vehicle mentioned in the FIR as well as RTO Registration Certificate and to verify the same, as the number mentioned in FIR is GJ-06-LF-2147 while in Registration Certificate it is mentioned as GJ-06-LF-2142.

(3.) In view of the said order, learned APP has submitted that she has already submitted the report and a copy of the panchnama to the Registry and submitted that there is typographical mistake occurred in mentioning the FIR. In FIR, the registration number of the vehicle in question is GJ-06-LF-2147 while the correct registration number is GJ- 06-LF-2142. On perusal of the material placed on record, the Registration number stated by learned APP tallies with the prayer of the applicant. The learned APP is directed to place on record the material received from the concerned Police Authority.