LAWS(GJH)-2020-10-796

BHAVESHKUMAR ISHWARBHAI VASIYA Vs. STATE OF GUJARAT

Decided On October 08, 2020
Bhaveshkumar Ishwarbhai Vasiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner has made following substantive reliefs:

(2.) As per the averments made in this petition, the vehicle being CAR - POLO 1.6 MPI HIGHLINE EIV, registration No. GJ-15-CH-6264, came to be seized by the Police in connection with FIR C.R.No.III-95 of 2019 registered with Valsad Rural Police station, District : Valsad for offences punishable under sections 65(a), 65(e), 81 and 98(2) of the Gujarat Prohibition Act.

(3.) 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.