NAVALSINH NATVARSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this application seeking to invoke extra ordinary jurisdiction to this Court under Articles 226 and 227 of the Constitution of India, mainly supervisory jurisdiction so also inherent powers under Section 482 of the Code of Criminal Procedure to release the muddamal vehicle - Auto Rickshaw Registration No. GJ-09-AV-7684 in connection with the FIR being III CR No. 261/2019 registered with Ahmedabad Railway Police Station, Ahmedabad City for the offences punishable under Sections 65(A)(E), 81 and 98(2) of the Gujarat Prohibition Act.

(2.) Heard learned advocate Mr. Kumar H. Trivedi for the petitioner and learned APP Mr. H.K.Patel on behalf of the Respondent State of Gujarat through video conference.

(3.) It is the case of the petitioner that he is the owner of Auto Rickshaw Registration No. GJ-09-AV-7684. It is the case of the petitioner that if the vehicle is lying at the Police Station for more time, there will be physical damage to it, therefore interference of this Hon'ble Court is required and therefore, this Court may please to allow this application in the interest of justice.