HIRENBHAI HAMIRBHAI KODIYATAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned APP, under the instructions of the police authority, submits that the vehicle in question belongs to the applicant and she will send the report to the registry in physical form immediately.

(3.) The present application has been filed under Article 226 of the Constitution of India and under Section 482 of the Criminal Procedure Code for releasing the vehicle i.e. Hero Motocorp Destini 125 (VX) model bearing Registration No.GJ-11-CE-6013.