PRAJAPATI ANILKUMAR DEVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard MrKotai, learned advocate for the applicant and Ms.Thakker, learned APP for the respondents through Video Conferencing.

(2.) Rule. Ms.Thakker, learned APP waives service of notice of rule for the respondents. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed for releasing the vehicle i.e. HYUNDAI ACCENT GLE E3 CAR bearing registration No.GJ-08-BN-4223.