VIPUL JAMUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

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

(3.) The present application has been filed under Article 226 of the Constitution of India and under Section 482 r/w. Section 451 of the Criminal Procedure Code for releasing the vehicle, which is seized by the concerned Police Station.