KAMLESH RAMABHAI MEVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India is filed for the purpose of seeking following reliefs :

(2.) The case of the petitioner is that the petitioner is residing at the address shown in the cause title. That his 3 daughters and a son all are minor. An FIR was lodged at Dhrangadhra Taluka Police Station for the offences punishable under Sections 302 , 307 , 326 , 147 , 148 , 149 , 120-B of IPC read with Section 135 of the GP Act bearing registration No.CR No.I-69 of 2017.

(3.) In connection with this offence, when the petitioner came to be arrested on 15.7.2017, a vehicle EECO car bearing registration No.GJ-01-RC- 6547 was of the ownership of petitioner, also came to be detained and seized, allegedly to have been utilized in commission of this crime.