DARSHANKUMAR PRAVINBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule on behalf of the respondent-State. With consent of the learned advocates for the parties, the matter has taken up for final disposal today.

(2.) In this petition under Article 225 of the Constitution of India, the petitioner has made following substantive reliefs:

(3.) As per the averments made in this petition, the vehicle being Jeep Tavera bearing registration No GJ-06-CB-2150 came to be seized by the Police in connection with FIR No dated 29/05/2019, bearing C.R. No.III-125/2019 registered with Kawant Police station for offences punishable under sections 65(A), 65(E), 81, 83 and 98(2) of the Gujarat Prohibition Act.