MEHULBHAI DHIRUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) In view of the order dated 20.10.2020 passed by this Court, learned APP has received the instructions from the concerned police authority along with the registration certificate. She has submitted that as per the police report, the vehicle belongs to the present applicant and chassis number and engine number are talling with the same and registration certificate is also genuine.

(3.) The present application has been filed under Articles 226 and 227 of the Constitution of India and under Section 482 of the Criminal Procedure Code for releasing the vehicle i.e. BAJAJ AUTO LTD PULSAR 220 (SF), MOTOR CYCLE (BIKE) bearing Registration No.GJ-05-NG-1650.