VAGHELA MANOJ LALAJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP Ms. Jhaveri waives service of notice of rule of rand on behalf of respondent ?State.

(2.) 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.

(3.) This application has been preferred seeking release of Muddamal Vehicle i.e BAJAJ AUTO LTD. (RICKSHAW) bearing registration no. GJ01TA0211 Chasis no. MD2A24AZ7FWH31496 Engine no. 24ZWFH69138.