ROHIT MANHARBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent-State.

(2.) The petitioner has preferred this petition seeking to invoke extraordinary jurisdiction of this Court under Article 226 /227 of the Constitution of India so also under Section 482 of the Code of Criminal Procedure, 1973.

(3.) This application is preferred seeking release of muddamal being Activa 4G having registration No.GJ-01-UA-4105, Chasis No. ME4JF50CBJU140205 and Engine No. JF50EU9140267 in connection with complaint being CR No.III-99 of 2018 registered with Adajal Police Station, Gandhinagar.