PINTUKUMAR YOGENDRA RAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Dhruvin Mehta, learned advocate for the applicant and Ms.Maithili Mehta, learned APP for the respondent ?State through Video Conferencing.

(2.) The present application has been filed under Article 226 of the Constitution of India and under Section 482 of the Criminal Procedure Code with a prayer to release the vehicle being Tata Indigo Manza Car bearing registration No.GJ ?16 AJ ?9590 seized as muddamal in respect of C.R.No.11200038200468 of 2020 filed at Pardi Police Station.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Tata Indigo Manza Car bearing registration No.GJ ?16 AJ ?9590, which came to be seized by the police authority. It is also averred by the applicant that he is not the accused in the offence and, therefore, considering the provisions of the Prohibition Act and other decisions of this Court, the application may be allowed.