SHANKAR RAJDEV YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner seeks to invoke an extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973 for release of his muddamal vehicle bearing Registration No. GJ-05-V-899 (Model No. LPT - 407EX2/34WB.

(2.) Heard learned advocates for the respective parties through video conferencing.

(3.) The petitioner claims interim custody of the vehicle in question which came to be seized during the course of investigation of the case. Th petitioner claiming to be owner of the vehicle, preferred an application before the learned Magistrate for seeking interim custody which came to be rejected and thereafter, he preferred revision application which has also been dismissed. By way of this petition, the petitioner has challenged the aforesaid orders before this Court inter alia contending that the vehicle in question is lying idle at the police station and it would be destroyed if the custody is not given to him.