KADVA IMRANBHAI ISUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of the respondent-State.

(2.) The petitioner has preferred this petition under Articles 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 is preferred seeking substantive reliefs:

(3.) It is the case of the petitioner that he is the owner of the vehicle as mentioned above and it is duly registered with the transport department of the Government. However, the petitioner has not preferred any application for the release of the vehicle in question before the learned trial Court and has approached this Court.