PRATIKKUMAR VIJAYBHAI BHOYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition under Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code is filed for the purpose of seeking following reliefs:-

(2.) The case of the petitioner is that the petitioner is the owner of the vehicle, i.e. HONDA MOTOR CYCLE CB UNICORN bearing registration No.GJ-21 BJ-7643, which has been detained by the investigating officer in connection with the offence being C.R. No.III-80 of 2019 lodged before Nana Paudha Police Station, Valsad for the offences punishable under Sections 65(A)(E), 81 and 98(2) of the Gujarat Prohibition Act.

(3.) Earlier, the petitioner had filed application as also revision application before the Courts below for release of the vehicle in question. But, the same came to be rejected. Therefore, for the purpose of release of the vehicle in question, the petitioner has invoked the extraordinary jurisdiction of this Court by way of filing the present petition.