BHERA TASLIMBHAI MUHAMMADBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State. With the consent of the parties, the matter was heard on 15.6.2019 and was kept for orders today, i.e. 18.6.2020.

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

(3.) This petition is preferred seeking release of Tata Tempo bearing registration No.GJ-17 X-2891.