ALPESHBHAI HAKABHAI GRABHADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With consent of the learned advocates for the parties, the matter has taken up for final disposal today.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, direction and / or order for release of said vehicle - Mahindra Bolero Pick-up bearing registration No. GJ-03- BW-2614, seized as muddamal in respect of FIR being Prohibition C.R.No.III-11208055200190 of 2020 registered with DCB Police Station, Rajkot City under sections 65(E) , 116(B) and 98(2) of Prohibition Act.

(3.) Heard the learned advocate for the petitioner and Mr.J.K. Shah, , learned APP for the respondent-State.