BHARATBHAI KANCHANBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.J.K.Shah, learned APP waives service of rule for the respondent - State of Gujarat. With consent of the learned advocates for the parties, the matter has taken up for final disposal today.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, direction and / or order for release of said vehicle - Suzuki Motor Cycle Access bearing Chassis No.- MB8DP11AJK8F77450 and Engine No.-AF21-2189478, seized as muddamal in respect of FIR being C.R.No. 11199028200046 of 2020 registered with Jaghadiya Police Station, Bharuch under section 65(E) , 81 and 98(2) of Prohibition Act.

(3.) Heard the learned advocate for the petitioner and Mr.J.K. Shah, , learned APP for the respondent-State.