ANKIT SWATANTRA KHANDELWAL 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 vehicle being Maruti Suzuki Car-Zen LX MPI E2 bearing registration No.GJ-06-AH-7735, Chasis No.MA3EYD32S00714286 and Engine NoG10BBN243583 in connection with complaint being I-CR (Prohibition) No.11184008200332 of 2020 registered with Rangpur Police Station, Chhota Udepur.

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