GULAB DAHYABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) RULE. Ms.Mehta, Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondents. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(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. HUNDAI I-20 CAR bearing Registration No.GJ-01-KY-3879.