HARISHKUMAR DALPATSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr. L. B. Dabhi waives service of notice of rule on behalf of the respondent State.

(2.) The petitioner has filed this application seeking to invoke extra ordinary jurisdiction to this Court under Articles 226 and 227 of the Constitution of India, mainly supervisory jurisdiction to release the muddamal vehicle- Mahindra and Mahindra Limited "M/Scorpio M Hawn BS3 ABS SLE 2" bearing RTO registration No. GJ-17-C-7470 in connection with the FIR being CR NO. 11207055200056 of 2020 registered with Rajgadh Police Station, District - Panchmahal for the offence punishable under Sections 65(A)(E), 98(2) and 83 of the Gujarat Prohibition Act.

(3.) Heard learned advocate Mr. Maulik Soni for the petitioner and learned APP Mr. L. B. Dabhi on behalf of the Respondent State of Gujarat through video conference.